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

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Irrigation and Drainage Act, 1954

(4)The state Government may, from time to time, declare by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], the officers by whom and the local limits within which all or any of the powers or duties hereinafter conferred or imposed shall be exercised or performed.