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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(3)(v) in Rajasthan Land Revenue (Land Records) Rules, 1957

(v)If a well has collapsed or has finally gone out of use on account of the absence of water or some other similar reasons, the Patwari shall write "Kauri Toota hywa", as the case may be, in the column for changes. If an old well, which had ceased to be used for reasons noted above, is repaired and made available for irrigation, it will be recorded as repaired well or "Marammat Hokar Jari" in red, in the column for changes.