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Union of India - Section

Section 130 in The Ajmer Tenancy and Land Records Act, 1950

130. Maintenance of maps and fieldbooks.—

The collector shall maintain a map and a field book of each village in the State and shall cause annually, or at such longer intervals as may be prescribed, to be recorded therein all changes in the boundaries of each village, mahal or field, and shall correct any error in such map or field book.