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[Cites 0, Cited by 0] [Section 95(7)] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(7)(iii) in Rajasthan Land Revenue Act 1956

(iii)the powers exercisable by a Tehsildar under sub-section (5) of section 91 shall be exercised, in case of any such land placed at the disposal of a local authority as aforesaid, by such local authority itself without the approval of any officer.