(e)If the area applied for is only a part of a number and if there be no objection for the grant of such land, the land applied for shall be measured roughly by the Girdawar and allotment made after fixing a temporary assessment at the rate at which the adjoining land or the nearest adjoining number has been assessed already. This temporary rate of assessment shall be levied till the Department of Land Records (survey and Settlement) completes the sub divisional survey and corrects the akarband.
