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

State of Rajasthan - Subsection

Section 13(b) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(b)where rent in respect of such land has not been settled, the rent shall be determined on the basis of the rent-rate sanctioned during the last settlement for similar land in the neighbourhood.