Section 7A in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
7A. [ Fixation of lease rent. [Inserted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.]
- The State Government shall fix lease rent of land allotted under these rules for each saline area on the recommendation of the District Level (Saline Area Allotment) Committee. In fixing such lease rent, the State Government shall have regard to the salinity and availability of brine in such area:Provided that till such time as the lease rent is fixed by the Government an interim lease rent @ Rs. 100/- per acre annum shall be charged:Provided further that for the conversion of the khatedari land the lease rent shall be 25% of the rates applicable for the allotment.]
