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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)[ the income from rents which would have been payable in respect of khudkasht lands if they were let out to tenants on the prevailing lands rent-rates in the locality] [Substituted by Rajasthan 13 of 1954.].