Section 24D(3) in Rajasthan Tenancy (Government) Rules, 1955
(3)If the depth upto which excavation is to be permitted exceeds six yards the Tehsildar shall forward the case to be Collector with his recommendation, and the Collector may either grant the required permission or refuse it, for reasons to be recorded.[24DD. x x x] [Deleted by Notification Dated 24-8-1995, Published in Rajasthan Gazette, Part 4(C), Dated 6-9-1995, p. 107(3).][24DDD. x x x] [Deleted by Notification Dated 24-8-1995, Published in Rajasthan Gazette, Part 4(C), Dated 6-9-1995, p. 107(3)][Chapter IV-A] [Inserted by No. F. 5(30) Revenue/Gr. 4/79, Dated 24-4-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 24-4-1981, pp. 9-13.]
