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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)In case of Gair Mustaqil cultivation, when cultivation is of temporary nature and is shifting and not done within fixed and well demarcated limits, the Patwari shall prepare a Titamma Shajra on the spot after measuring the four sides of the field from north to south end east to west and give a separate number to each plot so formed and attach the Titamma Shajra with the "Khasra Nautor" and "Gair Mustaqil Kasht" as laid down in Rule 61.