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State of Rajasthan - Section

Section 2 in The Rajasthan Land Revenue (Partition) Rules, 1957

2.

In these rules unless the subject or context otherwise requires-"the Act" means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956).Rules to give effect to the provisions of Section 197.Determination of principles and conditions of valuation.