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[Cites 0, Cited by 8] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Tenancy (Government) Rules, 1955

(1)In villages where settlement operations are in progress, the Settlement Officer shall take action for the demarcation of pasture land after making a summary enquiry from the villagers with regard to the area in which the cattle of the village are usually grazed and after consultation with the Village Panchayat.