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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Rajasthan - Subsection

Section 168(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)In column Nos. 1 and 2 the name and the serial number of the entry of the record should be written respectively and in column 3 the year m which the record was prepared should be shown.