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State of Rajasthan - Section

Section 42 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

42.

"Precarious tracts" means tracts of land notified under the proviso to section 16 of the Rajasthan Tenancy Act, 1956 (Rajasthan Act 3 of 1956) as land under shifting or unstable cultivation.