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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The rent or revenue of the holdings entered in three statements prepared under sub-rule (1) will be calculated in accordance with the provisions of clause (3) of Schedule to the Act.