Section 121(vii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(vii)For the action to be taken with reference to share in the "Shamlat" area the instructions contained in paragraph 126 should be followed Regarding the procedure to be observed in connection with alienations which affected by the relevant sections of the Land Revenue and Tenancy Act the instructions contained in paragraphs 137 and 138 should be observed.
