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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)The Patwaris concerned should be present at the polling stations and should be readily available to identify each voter when he comes to record the vote. They must attend at the polling stations on the dates fixed for voting and they must, under the instructions of the Presiding Officer, remain close to the polling booth, so that they may be immediately available when required to identify voters.