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State of Rajasthan - Section

Section 85 in Rajasthan Registration Rules, 1955

85. Territorial Division.

(1)The description of the territorial divisions required by section 21. sub-section (3) shall be the name of the village, tehsil and revenue district in which the house or land is situated.
(2)[XXX] [Notification dated 5-11-1992, Published in R.G.G. Part IV-C, dated 11-11-1992, p. 299-2;]