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[Cites 0, Cited by 0] [Section 388] [Entire Act]

State of Rajasthan - Subsection

Section 388(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)The Office Qanungo is required to maintain a list of all such groves as are exempted during the currency of Settlement from payment of revenue or rent under the Revenue and Tenancy Act.