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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Rajasthan - Subsection

Section 163(4) in Rajasthan Panchayati Raj Rules, 1996

(4)The Panchayat shall prepare a survey record; prepared through a committee of three Panch has assisted by Secretary, indicating the area of Abadi land under temporary use in excess of Patta of land holder.