Section 16(3)(iv) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(iv) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(iv)Khasra numbers and area of each plot held as khudkasht and recorded as such in the annual registers before the date of vesting which he wishes to retain under sub-Section (4) of Section 5 of the Act, whether cultivated personally or through tenants, if the statement in Form II pertaining to the same has not already been submitted as required by Rule 6.

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State of Rajasthan - Subsection

Section 16(3)(iv) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959