Section 140A(2) in Rajasthan Land Revenue Act 1956
(2)An application or proceeding under sub-section (1) for the correction of an entry relating to Khudkasht made in the record of rights on or before the commencement of the Rajasthan Land Revenue (Amendment) Act, 1959 may be presented or started within five years from the date of such commencement and not later.
