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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)Where it is being realised in the form of a share of the produce, such value shall be calculated on the basis of the average money value of such share according to the average of the prices of like produce during the five years immediately preceding the agricultural year in which such calculation is made.