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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(4)[ The amount of acquisition payable to a person for surplus land vesting in the State Government under section 16 shall be determined by the Authorised Officer according to the following scales:-] [Substituted by Rajasthan Act No. 16 of 1981]
1. For the first 7.5 acres surplus land:- (a) Nahri Rs. 1600/-per acre
    (b) Chahi Rs. 1000/-per acre
    (c) Dry (Barani) land in-  
    (i) fertile zone as described in the Schedule Rs. 500/ per acre.
    (ii) semi-fertile zone as described in the Schedule Rs. 300/ per acre.
    (iii) hilly zone as described in the Schedule Rs. 300/ per acre.
    (iv) semi-desert zone as described in the Schedule Rs. 100/ per acre.
    (v) desert zone as described in the Schedule Rs. 75/- per acre.
2. For the next 7.5 acres of surplus land:- (a) Nahri Rs. 1400/- per acre
    (b) Chain Rs. 800/- per acre
    (c) Dry (Barani) land in-  
    (i) fertile zone as described in the Schedule Rs. 440/- per acre.
    (ii) semi-fertile zone as described in the Schedule Rs. 260/- per acre.
    (iii) hilly zone as described in the Schedule Rs. 260/- per acre.
    (iv) semi-desert zone as described in the Schedule Rs. 88/- per acre.
    (v) desert zone as described in the Schedule Rs. 65/-per acre
3. For the remaining surplus land:- (a) Nahri Rs. 1280/- per acre
    (b) Chahi Rs. 800/- per acre
    (c) Dry (Barani) land in-  
    (i) fertile zone as described in the Schedule Rs. 400/- per acre.
    (ii) semi-fertile zone as described in the Schedule Rs. 240/- per acre.
    (iii) hilly zone as described in the Schedule Rs. 240/- per acre.
    (iv) semi-desert zone as described in the Schedule Rs. 80/- per acre.
    (v) desert zone as described in the Schedule Rs. 60/- per acre.