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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(d) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

(d)in the case of Nehari or Talabi land, the source of supply of water, the method of irrigation employed and the frequency of irrigation, and the crops grown; and