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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3)(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(ii)Whether the amount stated to have been agreed to be realised for the lease or contract was reasonable in view of the value of the forest area given.