Section 3(6) in The Rajasthan Kasar Bhom Abolition Act, 1961
(6)Nothing in this section shall in any way-(a)affect or be deemed to preclude the payment to a Kasar Khwar of any amount due to him by way of Kasar Bhom for any period previously to the appointed date, or(b)operate to reduce the amount of rent payable by a tenant to the State Government.
