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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(2)The Collector of the direct concerned shall keep the receipted indent in Form XIII to be received by him from the Treasury under Rule 37 and also the advice of despatch to be received by him in Form XIII-A under Rule 36 in a guard file and on the basis of these, shall cause necessary entries to be made in a register in Form XIV to be maintained for the purpose by him.