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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(5)(ii) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978

(ii)the rates of lease rent for rural areas not included in clause (i) above shall be half of the rates prescribed for towns in category III in sub rule (8).]