Section 6(3)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

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State of Rajasthan - Subsection

Section 6(3)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)where the jagir-lands are under the direct management of the Government or under the superintendence of the Court of Wards and clause (a) does not apply, be the total of-

(i)the rents payable by the tenants thereof as entered in the Government records relating to the jagir lands, and

(ii)the rents which would have been payable in respect of [x x x] [Omitted by Rajasthan 13 of 1954.] Khudkasht lands if they had been let out to tenants on the prevailing rent-rates in the locality; and

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State of Rajasthan - Subsection

Section 6(3)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952