Section 12(1)(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1)(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(ii)shall pay rent therefor at settlement rates or if the lands is not settled, at such rate as may be fixed by the Tehsildar with the approval of the Collector,

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State of Rajasthan - Subsection

Section 12(1)(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954