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[Cites 0, Cited by 0] [Section 165] [Entire Act]

State of Rajasthan - Subsection

Section 165(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iv)Where Nazool or other Government property is vested in a local body, or is otherwise in its possession, such property be described as "Sarkar, Maqbuza District Board Falan" or as the case may be. But property acquired by a local body should be shown as owned by that body.