Section 173(2)(b) in Rajasthan Land Revenue Act 1956

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State of Rajasthan - Subsection

Section 173(2)(b) in Rajasthan Land Revenue Act 1956

(b)the customs in the village concerned in regard to -

(i)rights of persons resident therein or holding lands comprised therein in the common land thereof and its produce and in the village site, and

(ii)rights to irrigation, rights of way and other easements,