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State of Rajasthan - Section

Section 120 in Rajasthan Land Revenue Act 1956

120. Register of villages.

- The Land Records Officer shall prepare in the prescribed form a list of all villages in the area under survey and record operations or under record operations showing therein in the prescribed manner
(a)the area liable to fluvial action,
(b)the area having precarious cultivation,
(c)the revenue or rent assessed thereon and the person through whom it is payable, and
(d)the area of which the revenue or rent has, either wholly or in part been released, remitted, redeemed, assigned or compounded specifying the authority therefore, and the conditions thereof.