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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(a) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(a)where rent in respect of such land has been settled and the land is not situated within the Chambal or Rajasthan Canal Project, the rent payable by the intermediary shall be determined on the basis of the rent rate sanctioned therefor during the last settlement; and