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[Cites 0, Cited by 0] [Section 59A] [Entire Act]

State of Rajasthan - Subsection

Section 59A(b) in Rajasthan Stamp Rules, 1955

(b)the annual rent payable by the Khudkasht, holder, Khatedar, Gair Khatedar or Sub-Tenant as the case may be, of the adjoining agricultural land of the same class of soil, if the land which is subject matter of instrument, is rent free or yielding no rent, or unrented, or which has not been assessed to any rent.