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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(6) in The Rajasthan Land Revenue (Partition) Rules, 1957

(6)In case in which the rent of each individual plot is not given in the patwari papers, but only the whole rent of the holding is mentioned, the former may be worked out with the help of the settlement rates.