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State of Rajasthan - Section

Section 161 in Rajasthan Land Revenue Act 1956

161. Limits of enhancement.

- Where the rent for a holding assessed under section 157 exceeds the existing rent thereof, such existing rent shall not be enhanced by more than one fourth thereof, subject to the condition that the rent so assessed shall in no case be less than three-quarters of the valuation of the holding at the appropriate sanctioned rent-rates.