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State of Rajasthan - Section

Section 24 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

24.

Lists of lands which appear to the Land Records Officer to have no lawful owner shall be prepared at the time of the survey operations. As soon as copies of these lists are ready, the Land Records Officer shall issue a proclamation in form No. 5.Rules to give effect to the provisions of Section 120