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State of Rajasthan - Section
Section 30 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
30. Register of improvement.
- A register shall be maintained in the court of every Tehsildar in the following form :-| S. No. | Name of the village & No. of Khewat concerned | No. of the plot & No. of Khatauni on oraffecting which the improvement is made | Nature and description of the improvement | No. & date of the order granting permissionto make the improvement | Name of the person at whose expense theimprovement is made | Whether the person making the improvement is aland-holder or a tenant and if a tenant, his Class | Cost of improvement as determined by the court | Particulars of the case and date of the Orderwith signature of the Tehsildar who determined the cost | Remarks |
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