Section 19 in Rules Under the Land and Revenue Regulation
19. Land revenue and minimum assessment.
- The land-revenue payable on account of any lease shall be determined by such general orders regarding the assessment of land-revenue as may have been issued by the State Government when confirming the last Settlement of the local area or class of estates in question. Where no such general orders exist, the special orders of the State Government shall be taken.[Provided that the minimum assessment of an estate shall be one rupee.] [Added by Notification No. 3462-R., dated the 10th November 1931.]
