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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Rajasthan - Subsection

Section 90(1) in Rajasthan Land Revenue Act 1956

(1)Subject to other provisions of this Act all land, to whatever purpose applied and wherever situate, is liable to the payment of revenue or rent to the State Government, except such land as has been wholly exempted from such liability by special grant of, or contract with, the State Government, or by the provisions of any land for the time being in force.