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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(7) in Rajasthan Land Revenue Act 1956

(7)An Assistant Collector or a Naib-Tehsildar shall, within the district or the Tehsil, as the case may be, to which he is appointed, exercise such powers and perform such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force or as may be delegated to him by a general or special order of the State Government