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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(2)The amount of land revenue payable in respect of any estate of a landowner shall be assessed by the Collector in the manner hereinafter provided in this chapter.