Section 88A in Rajasthan Land Revenue (Land Records) Rules, 1957
88A.
Entries in respect of land held by Indian soldiers serving under special conditions. - No existing entries in columns 6, 16, 24, 32 or 40 of the Khasra in respect of any land held by an Indian soldier serving under special conditions within the meaning of Section 3 of the Indian Soldiers (Litigation) Act, 1925 (Central Act No. 4 of 1925) shall be changed so long as he is serving under such conditions and during a period of six months thereafter.
