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State of Rajasthan - Section

Section 204 in Rajasthan Land Revenue (Land Records) Rules, 1957

204. [ Transfer. [Substituted by Notification No. G.S.R. 4, dated 28.7.2011 (w.e.f. 23.1.1958).]

- The Collector may transfer an Office Quanungo from one Tehsil to another Tehsil within the District, the Divisional Commissioner may transfer an Officer Quanungo to any Tehsil within the Division and the Board of Revenue may transfer an Office Quanungo within the State:Provided that the State Government may direct the Collector, Divisional Commissioner or the Board of Revenue, as the case may be, for the transfer of an Office Quanungo.]