Section 3(3) in The Rajasthan Land Revenue (Surcharge) Act, 1960
(3)[ Notwithstanding anything contained in sub-section (1), but subject to the first and third provisos, there to surcharge in respect of a holding the area of which is thirty standard acres or more shall be [equal to one and a half times the land revenue Payable thereon)] [Inserted by Rajasthan 4 of 1967.].Explanation.-The expression "Standard acre" shall have the same meaning as given to it by the Explanation to section 36-C of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).]
