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State of Rajasthan - Section

Section 173 in Rajasthan Land Revenue (Land Records) Rules, 1957

173. [ Transfer. [Substituted by Notification No. G.S.R. 4, dated 28.7.2011 (w.e.f. 23.1.1958).]

- The Collector may transfer an Inspector of Land Records anywhere within the District, the Divisional Commissioner may transfer an Inspector of Land Records anywhere within the Division and the Board of Revenue may transfer an Inspector of Land Records anywhere within the State:Provided the State Government may direct the Collector, Divisional Commissioner or the Board of Revenue, as the case may be, for the transfer of an Inspector of Land Records.]