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State of Rajasthan - Section

Section 25 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

25.

(1)The register of village under section 120 shall be in Form No. 6.
(2)The register shall be prepared after a reference to the existing record, if any, and after such enquiry as maybe considered necessary.Rules give to effect to the provisions of Section 121.