Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Rajasthan - Subsection

Section 260(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)The publication of crop forecasts is always anxiously awaited by business firms. As delay detracts from their value special efforts should be made to despatch all forecasts to the Board of Revenue by the due date. Their should be no difficulty as regards the first and second forecasts, which are merely estimates. The third, forecast, however, should contain a statement of the actual areas sown, together with an estimate of yield per hectare. Where it is found impossible to complete the crop inspection in time for the inclusion of correct figures of area in the third forecast, the best possible estimates should be submitted in their place. If should be noted that revised figures will follow, and these should be despatched as soon as they have been prepared.