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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The Rajasthan Lands Summary Settlement Act, 1953

(2)Where it is not possible to ascertain the extent of any land or holding by employing any of the modes specified in sub-section (1), the Settlement Officer shall cause the same to be surveyed by chain.