Section 12 in The Rajasthan Land Acquisition Rules, 1956
12. Treatment of discrepancies in measurement.
- When action is taken under section 8 and it is found that there is a discrepancy between the land to be acquired and the description or measurement of the land given in the notification, the proceedings need not be stayed. Provided the notification describes the land with approximate correctness and the persons interested in the land, have had due notice of Government's intention to acquire the land the acquisition should he completed, and no revised notification need be issued.
