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

State of Maharashtra - Subsection

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

(ii)has held an office of a revenue officer not below the rank of an Aval Karkun continuously for a period of not less than three years and has passed the revenue qualifying examination; or