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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(4) in Rajasthan Tenancy (Government) Rules, 1955

(4)Collectors cannot be too careful to guard against a general tendency that exists in the subordinate staff to over-estimate losses as a precaution against possible objections by cultivators. Government desire o impress upon Collectors the imperative need for a thorough and careful checking by the superior staff of estimates of losses with a view to prevent exaggerated estimates and consequent loss of Government revenue.