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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Rajasthan - Subsection

Section 202(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)Generally, one Office Qanungo will be appointed in each Tehsil. who will be incharge of all Land Records work to be performed in the Tehsil office, under the control and supervision of the Tehsildar, and shall be responsible for performing the duties mentioned below in time.