Section 46 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
46.
If, in any year, the total cultivated area in a precarious tract is reduced by 20 per cent, or more of the total cultivated area during the year in which settlement was made, t he rent of revenue fixed for the tract shall on an application being made to the Collector before the 15th day of November in any such year, be liable to revision, and the Collector shall submit his proposals in this behalf to Government through the Board.
