Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Rajasthan - Subsection Section 27(f) in Rajasthan Land Revenue Act 1956 (f)a Land Records Officer or a Settlement Officer shall have all the powers of a Tehsildar or a Naib-Tehsildar or an Officer appointed under Chapter VII or Chapter VIII.
