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

State of Rajasthan - Subsection

Section 25A(b) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(b)villages the population of which according to the latest census, does not exceed two thousand, shall be submitted to the Tehsildar of the Tehsil through the Patwari of the circle in which the holding is situated in Form 'RR', and the particulars required by that Form shall be furnished.]