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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(1)For the purpose of assessing the land revenue payable in respect of the jagir lands of a jagirdar the Collector shall first determine the rental income from such lands in the manner hereinafter provided.