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[Cites 0, Cited by 29] [Entire Act]

State of Rajasthan - Section

Section 16 in Rajasthan Land Revenue Act 1956

16. Power to create, abolish or alter divisions area, etc.

- The State Government may be notification in the Official Gazette,
(a)create new or abolish existing divisions, districts, sub-division tehsils, sub-tehsils and villages, and
(b)alter the limits of any of them.
B. Courts and Officers(Section 17 and 21)