Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Rajasthan - Subsection Section 47(ii) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963 (ii)Liability to pay rent. - The allotment shall be subject to the payment of rent at the sanctioned rent-rates applicable to the land:
