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State of Rajasthan - Section

Section 172 in Rajasthan Land Revenue Act 1956

172. Rent not liable to variation during currency of settlement.

- The rent of a holding fixed by order of the Settlement Officer under section 166 shall not be liable to variation, during the term of the settlement laid down in or fixed under section 175, otherwise than in accordance with the provisions of the Act or of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).