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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in The Rajasthan Land Revenue (Partition) Rules, 1957

(3)If there have been important changes since settlement, such as introduction of canal irrigation the settlement soil classification may be revised and new rates worked out.The parties may, however, be asked to suggest their own soil classification and rates on the basis of the principal crops grown in each field.