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State of Rajasthan - Section

Section 013 in Rajasthan Land Revenue Act 1956

013.

An Act to consolidate and amend the law relating to land; the appointment, powers and duties of Revenue Courts, Revenue officers, and village servants; the preparation and maintenance of maps and land records; the settlement of revenue and rent; the partition of estates; the collection of revenue and matters incidental thereto.Be it enacted by the Rajasthan State Legislature in the seventh year of republic of India, as follows:-