Section 28 in Rajasthan Tenancy (Government) Rules, 1955
28. Promptitude essential.
- Relief [shall] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] be related [x x x] [Deleted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] to the loss suffered by individuals, but promptitude in the issue of orders is of far greater importance than meticulous accuracy in the estimation of loss. Particularly when the area which has suffered loss is large, small difference in the loss suffered by different crops [shall] [Substituted by No. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] be ignored and an average rate of loss assumed.
