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[Cites 0, Cited by 0] [Section 141B] [Entire Act]

State of Rajasthan - Subsection

Section 141B(5) in Rajasthan Land Revenue Act 1956

(5)A survey ordered under sub-section (1) shall be conducted in the prescribed manner by an officer not below the rank of an Additional Land Records Officer to be appointed by the State Government, and such officer is hereinafter referred to as the officer conducting the survey.