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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in Rajasthan Tenancy (Government) Rules, 1955

(2)In deciding on the classification to be adopted the Collector must remember that the estimates of loss can only be approximate and that too meticulous a classification defeats its own purpose as it delays the preparation of relief statements and causes harassment to the cultivators.