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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(k) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(k)"Settlement Officer (Consolidation)" means an officer appointed as such under section 20 by the State Government and includes any person authorised by the State Government to perform all or any of the functions of the Settlement Officer (Consolidation) under this Act;