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[Cites 0, Cited by 0] [Section 273(4)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(4)(h) in Rajasthan Land Revenue (Land Records) Rules, 1957

(h)that the upper age limit mentioned above shall be relaxed upto 45 years for the persons repatriated from Burma and Ceylon on or after 1-3-1963 upto 29-2-1977 with a further relaxation upto 5 years in the case of persons belonging to the Scheduled Castes or the Scheduled Tribes.
(iv)A candidate for recruitment to the post of Patwari must be in good mental and bodily health and free from any mental or physical defect likely to interfere with the efficient performance of his duties as a patwari and if selected must produce a certificate to that effect from a Medical Authority [as specified in sub-rule (10)] [Substituted 'notified by the Government for the purpose' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).].