Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(7)(b) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970

(b)a fee calculated @ Rs. 200/- per acre is deposited by the lessee and where land allotted to scheduled caste or scheduled tribe or beneficiary of Integral Rural Development Programme is to he transferred a fee calculated @ Rs. 400/- per acre is deposited, and