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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)A government building shall be provided to the Patwari at his posting place for the purpose of his residence. In case the government building is not available for his residence, he shall be entitled to get house rent allowance in accordance with the prevailing rules.]