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State of Rajasthan - Section

Section 181 in Rajasthan Land Revenue Act 1956

181. Applications and proceedings pending before Settlement Officer when operations are closed.

—When the settlement operation in any area are closed by notification under section 142, all application and proceedings then pending before the Settlement Officer shall, unless a permanent Settlement Officer shall have been appointed to such area, be transferred to the Collector who shall have the powers of a Settlement Officer for the disposal thereof.