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[Cites 0, Cited by 0] [Section 164(7)] [Section 164] [Entire Act]

State of Rajasthan - Subsection

Section 164(7)(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)Where no rent is paid by a person in possession (other than the estate-holder), the reason for non-payment of rent is to be briefly explained. If the fact is undisputed as explained above, the entry of no rent, except that of a claim to adverse possession, should not be made. If the fact is that the possession is adverse the entry should be of "Gair Qabiz". If the fact is that he is a tenant, then, if the rent can not be ascertain, it should be recorded as doubtful.