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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(2)(c) in Rajasthan Land Revenue Act 1956

(c)any rights, customs or other matters connected with the administration of the village which may be required by rules made under this Act or otherwise by the State Government to be ascertained and recorded in the Wajib-ul-arz or Dastoor Ganwai.