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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)When a field is bound to have been divided into two or more fields, subject to the instructions given in para 62, a separate number shall be given to each field writing the original number as numerator and the fraction number as denominator, but if these fields are in the cultivatory possession of one and the same person under the same class of tenure and belong to one and the same Patti or Khata, they need not be given a separate number, the divisions being shown in this case by dotted lines only. If fields bearing fractional numbers are re-united so as to form a field as it existed at the last survey, the fractional numbers will be omitted and the original numbers will be restored: