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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Land Tax Act, 1985

(2)The State Government may, by Notification in the Official Gazette, empower any officer of the State Government (including any officer of any local authority) to exercise such powers, discharge such duties and perform such functions under this Act, in respect of such class of persons or class of lands or such areas as may be specified.