Section 2(1A) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(1A)[ "Market price" shall mean such price as determined by District Level Committee (DLC) constituted under clause (b) of sub-rule (1) of rule 2 of the Rajasthan Stamp Rules, 2004; [Inserted vide Notification No. F-6(5) Rev.-6/96 Part /46, dated 28-11-2004. Published in Rajasthan Government Gazette Part IV-C, dated 13-12-2004.]
