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State of Rajasthan - Section

Section 222 in Rajasthan Land Revenue Act 1956

222. Consolidation of estates forming part of the same village.

- If two or more revenue paying estates form portions of the same village, the estate-holders may apply to the Collector for the consolidation of the same into a single estate, and the Collector may, at his discretion, grant such application, and in such case shall correct the annual registers accordingly.