Section 6 in The Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959
6. Revision of rent.
- Such rent shall be liable to be revised after every thirty years [***] [Deleted 'and the enhancement in rent at each such revision shall not exceed 25 per cent of the rent payable for the period immediately preceding such revision' by Notification No. F 9(234) Rev-6/07/21, dated 13.8.2009 (w.e.f. 2.1.1960).].
