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State of Rajasthan - Section

Section 223 in Rajasthan Land Revenue Act 1956

223. Chapter not to apply to division between Government and estate-holder.

(1)The provisions of this chapter shall not apply to the division of an estate between its holder and the State Government and whenever such division becomes necessary, it shall be made by the CollectorProvided that the Collector's proposals shall be submitted to the State Government through the Board for approval.
(2)Every such division shall be made in accordance with rules made by the State Government in that behalf.