Section 110 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
110. Formation of circles and soil classification
(1) The Rent Rate Officer shall, if the area for which rent-rates are to be determined is already divided into assessment circles, propose separate rates for each circle and for each separate class of soil therein.(2)If the area for which rent-rates are to be determined has not been divided into assessment circles or if the classification of the soil thereof has not been made, or if revision thereof is required to the done, the Rent Rate Officer shall classify the soil and make circles in the manner laid down in the Rajasthan Lands Summary Settlement Act, 1953 (Rajasthan Act XIX of 1953), and shall propose rent-rates for each class of soil in each circle.
