Section 17 in The Rajasthan Land Acquisition Rules, 1956
17. [ Relief in rent and date from which it would take effect. [Substituted by No. F. 1(18) Revenue/B/66, dated 6-6-1968; published in Rajasthan Gazette Part IV-C, dated 1-8-68.]
- When any agricultural land assessed to rent is acquired, the tenant shall be entitled to be relived of the liability to pay the rent assessed on the land to be acquired and such relief shall have effect from the beginning of the agricultural year in which possession of the land is taken.]
