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State of Rajasthan - Section

Section 40 in Rajasthan Tenancy (Government) Rules, 1955

40. Relief Khatauni may be dispensed within certain cases of uniform damage.

- If uniform damage is caused to all the crops of a village, it is, of course, unnecessary to prepare the relief khatauni as relief to be given, can be calculated directly from the table given in Rule 29, but except in unirrigated areas, such cases seldom arise the damage is due to floods :[Provided that no relief khatauni shall be prepared in cases where automatic remission is to be given under Rule 27.] [Added vide Notification Dated 17-1-1970, Published in Rajasthan Government Gazette, Part IV(C), Dated 19-1-1970.]