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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3)(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(a)where the village is a settled village, be the total of-
(i)the rents assessed on lands forming part of the estate (other than Khudkasht lands which have not been assessed) as entered in the revenue records of the village, and
(ii)the rents which would have payable in respect of Khudkasht lands (which have not been so assessed) if they had been let out to tenants on the prevailing rent rates in the locality;