Section 8(iii) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(iii)a statement showing the names of the [land-holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] of holdings with particulars of field numbers, shares class of land, tenure, areas, assessment and encumbrances, if any, after getting the record of rights up-to-date;
