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State of Rajasthan - Section

Section 96 in Rajasthan Land Revenue Act 1956

96. Collector to fix rates of permium.

(1)The State Government may, by notification in the Official Gazette, fix, and may from time to time similarly revise, the rates of premium to be charged of Nazul and other lands within the "abadi" area.
(2)Such rates shall be fixed consistently with rules made under this Act having regard to the site value of the land and different rates may be fixed for different areas in the same village town or city or group of villages towns or cities.