Section 80 in The Ajmer Tenancy and Land Records Act, 1950
80. Collector to publish return of current prices.-
Within one month of the end of harvesting operations in a tahsil, or as soon thereafter as may be, the collector shall prepare, in the prescribed manner, a return of market prices current at the harvest time of all food and non-food clops grown in such tahsil and the return so prepared shall be accepted for assessing the money value of the produce of a holding in cases triable under this Act:Provided that it, any area, the Central Government has fixed any price for any agricultural produce such price shall be accepted for making such assessment.
