Section 83(2)(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

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State of Rajasthan - Subsection

Section 83(2)(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)Culturable padat or fallow lands.

(i)Current or one year fallow;

(ii)Follow of 2 to 5 years: and

(iii)Follow of 6 years and more.