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[Cites 0, Cited by 0] [Section 165(4)] [Section 165] [Entire Act]

State of Rajasthan - Subsection

Section 165(4)(b) in Rajasthan Land Revenue Act 1956

(b)that, pending the determination of cash rents under section 166, a land holder in such district or local area may, in lieu of the rents in kind recover such cash rent for each holding as may be stated in the assessment parcha to be the total amount of rent assessed therefor :