Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Rajasthan - Section

Section 162 in Rajasthan Land Revenue Act 1956

162. Progressive enhancement.

- Where the rent for a holding assessed under section 157 read with section 161 exceeds one-fourth of its existing rent and three-quarters of its valuation at the appropriate sanctioned rent-rates such excess shall be ordered to take effect by annual increments extending over a number of years not exceeding three, and the full rent so assessed shall become payable on the expiry of such number of years.