Section 66 in Rajasthan Tenancy (Government) Rules, 1955
66. [ Prescription of minimum area for the purposes of clause (a) of Section 180 of the Act. - The minimum areas for the purposes of clause (a) of Section 180 of the Act shall be such as are shown in the schedule annexed to these rules and where the areas consist of both irrigated and unirrigated land, three acres of unirrigated land shall, for calculating the minimum area, be deemed to be equivalent to one acre of irrigated land.] [Inserted by Am. Notification Dated 8-10-1956, Published in Rajasthan Government Gazette, Part IV(C), Dated 25-10-1956.]
