Section 437 in Rajasthan Land Revenue (Land Records) Rules, 1957
437. Laws and rules governing the subject.
- When estates affected by rivers or torrents have assessments of land revenue which are fixed for terms of year, it is a condition of the Settlements, in default of a special agreement to the contrary, that such assessments are liable to revision when the lands of the estate are injured or improved by the action of water or sand. Such revisions are governed by the following rules:-(i)Where land of an estate paying land revenue is injured or improved by the action of water or sand, the land revenue on the estate under the current action shall be reduced or increased in conformity with the instructions issued from time to time in this behalf by the Government.(ii)In every such case the distribution of the land revenue over the holding of the estate shall be revised, so as. similarly, to reduce or increase the sum payable 111 respect of the holding in which the land that has been injured or improved is situated.
