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State of Rajasthan - Section

Section 158 in Rajasthan Land Revenue Act 1956

158. Land to be excluded from assessment.

- The Settlement Officer shall exclude from assessment all land of the following descriptions, namely : —
(i)land occupied by buildings with their appurtenances;
(ii)permanent threshing floors;
(iii).grave-yards, cremation ground and play grounds;
(iv)permanent roads and pathways; and
(v)unculturable land.