Section 8(v) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(v)a statement showing the compensation payable by or to a [land-holder or tenant] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] in order to adjust difference in value of land exchanged under section 15 or due to the existence of wells, trees etc. under sub-section (4) of section 17;
