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 0] [Section 96] [Entire Act] State of Rajasthan - Subsection Section 96(2) in Rajasthan Land Revenue Act 1956 (2)Such rates shall be fixed consistently with rules made under this Act having regard to the site value of the land and different rates may be fixed for different areas in the same village town or city or group of villages towns or cities.
