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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Rajasthan - Subsection

Section 121(v) in Rajasthan Land Revenue (Land Records) Rules, 1957

(v)The Revenue Officer must write with his own hand in the counter foil a brief abstract of the operative part of the order giving the number of the fields affected and their total area thus "Dakhil Kharij Numberan Fallan Raqba Fallan Manzor Hai" No recital of the facts on which the order is based should be entered in the counterfoil.