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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(4)to see that the rules in the Land Records Rules prescribing the duties of Inspectors, Land Records, or Girdawar Qanungoes Office Qanungoes and Patwaries are properly carried out;