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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Rajasthan - Subsection

Section 264(1) in Rajasthan Land Revenue (Land Records) Rules, 1957

(1)All the Patwar Schools in the State shall be under the supervision of the Director, Revenue Research & Training Institute. Ajmer. Collector shall be controlling authority for the Patwar Schools at district level, who may place the Assistant Collector (H.Q.) to be incharge of the school.