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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(2)Government to prescribe rent and land revenue. - When no rent or land revenue is specified in the special conditions, the rent or land revenue shall be such sum as may be prescribed by the Government by general or special order from time to time.