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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in Rajasthan Forest (Settlement) Rules, 1958

(4)Where both rights and concessions have been admitted.
(b)These drafts will be accompanied by the abstract lists of rights and concessions as per proforma attached to the Form 'J'.
(c)The boundary description should be given in one of the following two Forms.
Description Form: - From pillar No. 1 situated on a spur by straight line from pillar No. 38 on the bank of a nala. Thence along the western sides of the nala to pillar No. 39 on a ride etc. bank to pillar No. 1.Tabular Form:-
Pillar No. 1 to Pillar No. 2 10 Chains 70 links in westward or northesterly direction
Pillar No. 2 to Pillar No. 3 — do —
Note. - If lengths are measured in chains and links the length of the chain and the link must be specified in feet or metre. Chains means a chain of 66'/165' length. The measurements of length indicates measurement along the surface of the ground.