Section 41 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
41.
(1)The order of the State Government under sub-section (3) of section 165 stopping the recovery of rents in kind in any district or local area shall be published in the Rajasthan Gazette.(2)The Settlement Officer shall cause copies of the order to be affixed to the notice board of the Tehsil as also the notice board of his own office.Rules to give effect to the provisions of Section 175
