Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of Rajasthan - Subsection

Section 421(vii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(vii)Any other matter of importance affecting agricultural conditions; and to report promptly to the Sub-Divisional Officer such of them as appear to demand the attention of superior officer. He is also required to forward promptly to the Sub-Divisional Officer similar reports received from the Inspector with such remarks of his own as he considers necessary.