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[Cites 0, Cited by 0] [Section 424] [Entire Act]

State of Rajasthan - Subsection

Section 424(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)If on account of presence of work or for any other reason the Sub-Divisional Officer is unable to find sufficient time for study of reports and registers referred to above, the Collector may entrust the work to any officer on the headquarter staff who will draw up the memorandum for the use of the Sub-Divisional Officer.