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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(5) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(5)to see that the defects pointed out by the Sadar Qanungo and other inspecting officers at their inspection of the Office Qanungo's office are promptly removed,