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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(iv) in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968

(iv)has passed the Secondary School Certificate Examination or an examination and is holding an office continuously for not less that three years under any department of Government or local authority which, in the opinion of the State Government, is not lower in rank than that of Tahsildar; or