Section 8A(4) in The Rajasthan Lands Summary Settlement Act, 1953
(4)The order of the State Government under sub-section (3), stopping the recovery of rents In kind in any area under summary settlement shall be published in the manner prescribed for the publication of the order of the State Government under sub- section (3) of section 165 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) and shall direct-(a)that no landholder in such area shall recover rent in kind from the commencement of the agricultural year during which the order is made; and(b)that, pending the determination of cash rents under section 9, a land holder In such area may, in lieu of the rent in kind, recover such cash rent for each holding, as may be provisionally fixed:Provided that the cash rent so recovered shall be liable to adjustment in accordance with the rent finally determined under section 9.]
