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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)Along with the quadrennial Jamabandi. a trace of all the changes effected during the last four years in the map shall be submitted to the Office Qanungo and the Sadar Qanungo. who will get all the changes incorporated in the copy of the map of the last Settlement in their respective offices.