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State of Rajasthan - Section

Section 445 in Rajasthan Land Revenue (Land Records) Rules, 1957

445. Forms of alteration of revenue roll.

- Enhancement of revenue on account or alluvion or reductions on account of diluvian must be sanctioned by the Government before alteration of the revenue roll. Reductions generally involve the remission of the current demand of land revenue which has to be written off under the authority of the Government as an irrecoverable balance. No difficulty in preparing the revenue roll arises in the case of alluvial sub-divisions, the settlement of which is annual; persons continuing to occupy after expiration of the term of settlement hold under the condition of the expiring settlement. until a new settlement, is made. The revenue demand of the previous year will, therefore, continue to be shown in the revenue roll until an alteration is sanctioned.