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

State of Rajasthan - Subsection

Section 8(i) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(i)a map of the village showing all the existing field numbers, recognised roads, and irrigation channels and area assigned for public purposes such as burial grounds, grounds for disposal of annual carcasses, ponds or grazing areas, and such other places of public use from time to time prescribed by the Government or the Director of Colonisation or the Collector with new field numbers super imposed upon it in red lines or other markings;