Section 17 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
17. Preparation of map.
- The Assistant Collector shall place on the record of the case an extract of the village map showing in different colours the plots given and received in exchange by the applicant.[CHAPTER IV] [Substituted by Notification Dated 5-7-1997, Published in Rajasthan Government Gazette, Part 4(C), Dated 30-10-1997, p. 19.] Rules To Give Affect To The Provisions Of Section 53 Division Of HoldingDivision Of Holding by Agreement
