Section 8(vi) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(vi)a statement showing the names of occupants of holders to whom the new consolidation holdings are allotted with particulars of field number, shares class of land, tenure area, assessment and encumbrances, if any: [and the cost of consolidation proceedings payable] [Inserted by Notification No. F. 11(126) Revenue B/Gr. 1/62, dated 21-12-1964, published in Rajasthan Gazette Part IV-C, dated 8-4-1965.]; and
