Section 13 in The Rajasthan Land Revenue (Partition) Rules, 1957
13.
In submitting his proposals for the division of an estate between its holder and the Government under Section 223 of the Act, the Collector shall have regard to the provisions 208, 210, 211, 212, 213 of the Act and to rules 3 to 6 of these Rules which shall, mutatis mutandis, apply to the division of an estate between its holder and the Government.
