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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Rajasthan - Subsection

Section 205(1)(i) in Rajasthan Land Revenue Act 1956

(i)open and maintain a diary in which shall be recorded the date of the receipt of the warrant, the day-to-day proceedings taken by him in the execution thereof, the places inspected by him for the purpose, the gist of the claims and objections made before him, the persons making the same and the manner of, and reasons for, his decision thereon,