Section 105(6) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(6)Affirmation for person making an affidavit. - "I solemnly affirm that this my declaration is true; that it conceals nothing; and that no part of it is false".[FORM to I [Omitted by Notification No. 11089/BR, dated 5-9-1959, Published in Rajasthan Gazette, Part IV-C, dated 10-12-1959.]x x x][FORM 'J'] [Substituted by Notification No. 11089/BR, dated 5-9-1959, Published in Rajasthan Gazette, Part IV-C, dated 10-12-1959.][See Rule 4/B.R.]Statement of claim for compensation for accrual of Khatedari rights and rights in improvementIn the Court of the Sub-Divisional Officer ............... District .......... Claim for compensation for accrual of Khatedari rights and rights in improvement.Sir,As required by sub-section (1) of Section 20 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955), and Rule 4/BR of the Rajasthan Tenancy (Board of Revenue) Rules, 1955, I hereby submit my claim for the compensation payable to me for the (a) accrual of Khatedari rights and (b) rights in improvement to my tenant of Khudkasht/Sub-Tenant*.
