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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(b) in Rajasthan Stamp Rules, 2004

(b)the annual rent payable by the Khudkasht, holder, Khatedar, Gair Khatedar or Sub-Tenant as the case may be, of soil, if the land which is subject matter of instrument, if rent free or yielding no rent, or unrented, or which has not been assessed to any rent.