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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(d) in The Rajasthan Land Revenue (Partition) Rules, 1957

(d)As between the superior proprietor and under-proprietor land may be valued on the basis of the actual rent payable by the under proprietor to the superior proprietor minus the revenue, or in such manner as the parties may show to be fair.