Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 14] [Entire Act]

State of Rajasthan - Section

Section 12 in Rajasthan Tenancy (Government) Rules, 1955

12.

The patwari should prepare a map of the site to be granted showing the directions, the adjoining buildings and measurements connecting the site with any permanent or semi-permanent marks in the neighbourhood. All these measurement must be entered in the plotted sketch which must clearly show the scale on which the plot has been made. Rough pencil sketches which are not on scale should not be accepted.