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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)Where a second sub-division takes place the denominator number should simply be the numerator of the field which is again sub-divided. Thus in the example, we should have first 15/24/1, then 185/151 and lastly 201/185, from each of which, if necessary, it would be very easy to trace back to the old number. If fields Nos. 31 and 32 have been joined into one field, the new entry may be 152 being the last number in the field register. The new numbers given in the field book will be entered in red ink in the Titamma Shajra prepared under paragraph 61 above, and, each entry in the field book will be initialled by the Inspector of Land Revenue in token of its correctness. A slip containing a copy of the entries in the field book will be given to the owner or mortgagee or, in the case of land in joint ownership, to the share-holder in occupation of the new fields.