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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

(2)The register shall be prepared after a reference to the existing record, if any, and after such enquiry as maybe considered necessary.Rules give to effect to the provisions of Section 121.