Section 20 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
20. Liability to pay rent.
- The allotment of land shall be subject to the payment of rent at sanctioned rent-rate applicable to the land:Provided that if the existing assessment of the land is as the rate applicable to uncultivated land, the allottee shall have to pay rent at the lowest class of cultivated land to which the land will belong.
