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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in Rajasthan Land Revenue Act 1956

(1)There may be appointed for the Board a registrar and such other ministerial officers as may be necessary for the exercise and performance of the powers conferred and duties imposed on it by is Act or by or under any other enactment, rule or order for the time being in force.