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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(8) in The Rajasthan Lands Special Irrigation Charges Rules, 1954

(8)The Betterment Charges will be calculated with reference to classes of lands recorded in the last settlement or jamabandi or the latest revenue record available and also with reference to different types of irrigation facilities provided that any particular types of land.