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[Cites 0, Cited by 0] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)If such estate, group of estates or area has previously been divided into assessment circles, the rent-rate officer shall propose separate rates for each circle, and for each separate class of soil previously demarcated therein, unless, by order of the Central Government, the circles or the classification of soils, or both are revised by him.