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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)In column 2, the name and the number of each mark shall be given and the particulars of the mark shall also be entered if there be any. The names of such Ullages as exist on either side of the boundary shall also be shown in this column as "Mark such and such on the boundaries of villages such and such.