Section 8(1)(d) in The Rajasthan Lands Summary Settlement Act, 1953

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State of Rajasthan - Subsection

Section 8(1)(d) in The Rajasthan Lands Summary Settlement Act, 1953

(d)the value of such produce, at the average of the prices thereof during the twenty years preceding the date of the publication of the notification under sub-section (1) of section 3, excluding such years as the State Government may, by notification in the [Official Gazette] [Substituted by Rajasthan Act No.27 of 1957.], declare to be abnormal:

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State of Rajasthan - Subsection

Section 8(1)(d) in The Rajasthan Lands Summary Settlement Act, 1953