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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Rajasthan - Subsection

Section 143(v) in Rajasthan Land Revenue (Land Records) Rules, 1957

(v)No fee should be levied on simple corrections of mistakes in a previous record-of-rights is freshly acquired. Similarly, no fee should be levied for entry of change of names provided that it involves no acquisition of any definite right in the estate concerned.