Section 9(1) in The Rajasthan Lands Summary Settlement Act, 1953
(1)On the basis of the sanctioned rent-rates, and after considering the average irrigated and average cultivated area per year per holding, the Settlement Officer shall determine and fix the amount of cash rents for each holding in the area under summary settlement. [XXX] [Omitted by section 3 of Rajasthan Act No. 4 of 1958, published In the Rajasthan Gazette, Part IV-A, Extra ordinary, dated 17-3- 1958.]
