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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(iii) in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968

(iii)is a graduate of a recognised and is holding an office under any department of Government or local authority which in the opinion of the State Government is not lower in rank than that of a Tahsildar; or