Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Land Revenue (Partition) Rules, 1957

(1)Old fallow (Parat Qadeem), culturable waste (Banjar), tanks, barren lands, village track etc. should ordinarily be valued at the rate of the soil class next lower to that in which it has been placed, but to suit particular cases, the rate may be modified according to the average annual income or other advantages derived from it. and to the possibility of its being brought under cultivation. If such land has been placed in the lowest soil class, the rate may be suitably reduced.