Section 19A in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
19A. [ [Inserted by item no. 1 of the Revenue (A) Department Notification No.F.1 (36) Revenue/A/57, dated 1-5-1958, published in the Rajasthan Gazette, Part IV-C, dated 12-6-1958.]
The rent rates in Bhom and Muafi areas shall:-(a)if such area is situate in any jagir village, by the appropriate sanctioned rates for such jagir village, and(b)if such area is not situate in a jagir village, by the appropriate sanctioned rates of the jagir circle, as shown in the Appendix to these Rules, in which the said area falls.Explanation. - In this rule, the expression "sanctioned rates" means the sanctioned rates determined under the Ajmer Tenancy and Land Records Act, 1950 (Central Act XLII of 1950).]
