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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(a) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964

(a)appoint such officers, being Gazetted Officers of Government, or officers of equivalent rank of the Municipal Board, or Council, or Improvement Trust, referred to in Clause (b) of Section 2, as it thinks fit to be estate officers for the purpose of this Act; and