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State of Rajasthan - Section

Section 2D in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

2D. Acquisition of grove to be reported.

- Every person obtaining possession of a grove by succession; transfer or otherwise shall bring the fact to the notice of the village Patwari and report it to the Tehsildar of Tehsil in which such land is situated, either or through the village Patwari or the Land Records Inspector, within three months from the date on which he obtains such possession.