Section 74(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)Copies of such documents, statements and registers may be issued under the order of Compensation Commissioner or the Collector as the case may be on payment of the same fees as are prescribed for the issue of copies of the Revenue Records, Registers and Statements maintained by the Collector under the rules in force for the time being:[Provided that no fees shall be charged for copies required for official use.] [Inserted by Notification No. F.1(114) Revenue D/57 dated 24th March, 1958, published in the Rajasthan Gazette, Part IV-C, Dated 29th May, 1958.]
