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State of Rajasthan - Section

Section 160 in Rajasthan Land Revenue Act 1956

160. Existing rent to be taken into consideration while assessing rent.

-In assessing the rent for the assessable area of a holding under section 157, the Settlement Officer shall also have regard to the rent actually being paid and also to the difference between such existing rent and the valuation of the holding at the appropriate sanctioned rent-rates.