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[Cites 0, Cited by 0] [Section 9(15)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(15)(b) in The Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Construction of Cinemas, (X X X) and Establishment of Petrol Pumps or Medical Facilities) Rules, 1978

(b)in case of converted Khatedari land allotted under these rules, the transferee shall pay 50% excess amount of yearly lease rent mentioned in condition number (8) and other conditions of the lease shall remain unchanged.]