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 2] [Entire Act] State of Rajasthan - Subsection Section 2(v) in The Rajasthan Lands Summary Settlement Act, 1953 (v)"rent" means whatever is, in cash or in kind or partly in cash and partly in kind, payable on account of the use or occupation land but does not include sayar;
