Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(e) in Rajasthan Land Revenue (Land Records) Rules, 1957

(e)The actual "Bijmar" area defined in rule (ii) should be shown as denominator to the failed area and will be deducted out of the failed area.
(iv)In the case of failure of the first sown crop, if the field is ploughed and resown with another crop in the same season, the failed crop should be ignored and the area recorded under second crop. In case no resowing is done in the same season, the area should remain recorded under the failed crop and treated as failed area.