Section 108 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
108. Duration of rent-rates
When rent-rates have been determined under the provisions a this Act for any area or part of an area, they shall not be determined again until the term of settlement of such area or part has expired :Provided that the State Government may order the determination of rent-rates at an earlier date on the ground that there has been a substantial rise or fall in the prices of agricultural produce or of any particular form of produce:Provided further that the State Government may postpone determination of rent-rates for such period as it may deem fit either on the ground that there has been no substantial rise or fall in the prices of agricultural produce or on ground of administrative convenience.
