Section 47(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(4)Details of the villages or lands which are not settled are given below:-Dated ............. the ................................Seal of the Court.Signature of the Collector.Form 2[See rule 3 (2)](Section 7 of the Rajasthan Land Reforms and Resumption of Jagir Act)
