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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4c) in The Rajasthan Lands and Buildings Tax Act, 1964

(4c)[ "Divisional Commissioner" means a Commissioner of Additional Commissioner appointed under section 17 of the Rajasthan Land Revenue, 1956 (No. 15 of 1956);] [Inserted by Rajasthan 6 of 1989 (21.12.1988).]