Section 5(13) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(13)In making assessments under sub-rules (10) and (11) of Rule 5 the Board will have the power to round off minor differences, if any, in the various areas to bring about uniformity and equity in the assessment of the areas of more or less similar nature.] [Added by Dated 4-8-1959, Published in Rajpatra part IV(ga), dated 10-9-1959]
