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State of Rajasthan - Section

Section 142 in Rajasthan Land Revenue Act 1956

142. Settlement or re—settlement.

—(1) The State Government may, be notification in Official Gazette, order any district or other local area to be brought under Settlement or re-settlement as the case may be.
(2)Every such district or other local area shall be held to be under Settlement operations from the date of the notification under sub-section (1) unit the issue of another notification declaring such operations to be closed therein.