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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(xix) in Rajasthan Panchayati Raj Rules, 1996

(xix)"Tehsildar" means officer appointed with that designation under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);