Section 39(3) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
(3)The most common class of a soil may as far as possible be taken as class I, and the other classes be defined in terms of this Class.] [Inserted by No. F. 6(107) Revenue/B/60, Dated 15-5-1961; published in Rajasthan Gazette Part IV-C, Dated 15-6-61.]
