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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(5) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(5)No rent shall be charged from the allottee for the first ten years from the date of allotment, thereafter rent will be payable at the rate applicable to the lowest class of Barani land in the village.