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State of Rajasthan - Section

Section 77 in Rajasthan Land Revenue (Land Records) Rules, 1957

77.

(i)The entry of improved sources of irrigation such as "Tube Wells" will be made distinctly under this column.
(ii)If in electric pump or an oil engine is connected to a well mention thereof should also be made clearly in this column.
(iii)Among the various characteristics of wells, it should be mentioned clearly if it is a Government's well, private well, or a well used for domestic purposes only.
(iv)It should also be specified whether the well has an independent Ayacut or supplements other sources of irrigation.
(v)In case of a tank it should also be specified whether the taiik is having an Ayacut less than 100 acres or has an Ayacut of 100 acres and more.
Column 8,13, 18-23, 28-33, & 38-43