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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)If a plot bearing one number has within it embakments, subdivisions for agricultural purposes only, the number of parts, it is thus composed of shall be shown below the Khasra number in column 1: thus "25/15 fields" viz. 25 is the Khasra number and 15 is the number of parts in which it has been so divided. Such instances should generally come up in the rice cultivating Tehsils of the south or in hilly tracts where tracing is done.