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State of Rajasthan - Section

Section 43 in The Manual of Departmental Orders

43.

As regards the possession of land, a declaration shall be made on first appointment. The head, of the office in which an official is serving or appointed is responsible for obtaining it, and official must invariably be informed that in the event of any landed property coming into their possession after the date of their declaration, they are bound to notify the fact within one month to the heads of their offices.