Section 68(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)Suppose plots numbers 50/1, 50/2, 50/3 and 50/4 which belong to the same Khata or Patti, and are under the cultivatoxy possession of the same tenant, under the same class of tenure, have been united so as to restore plot No. 50 to its original form of the time of settlement, then entry will be made as if the plot had not been divided. No reference to this effect is necessary to be made in the remarks column.
