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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(xxii) in Rajasthan Land Revenue Act 1956

(xxii)regulating the mode of preparation, attestation and maintenance of the record of rights and annual registers referred to in sections 114 and 132 specifying the registers other than those referred to in section 114 to be prepared as constituents of the record of rights, and prescribing the particulars, other than those mentioned in section 121, to be specified in the khatauni,