Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Rajasthan - Section Section 151 in Rajasthan Land Revenue Act 1956 151. Evolution of rent-rates. The Settlement Officer shall then evolve suitable rent-rates for each class of soil in each assessment circle or assessment group, as the case may be.
