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

State of Rajasthan - Subsection

Section 4(5) in The Rajasthan Land Revenue (Partition) Rules, 1957

(5)Where there is a likelihood of early enhancement of rent, such as when the construction of a canal is likely to convert dry land into one this is irrigable, that fact shall be taken into consideration.