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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(3)to receive the reports of the Inspector, Land Records, or Girdawar Qanungos, and to report, through the Tehsildar, on any point connected with land records which requires the orders of the Sub-Divisional Officer.