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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(4) in Rajasthan Land Revenue Act 1956

(4)A Land Records Officer or an officer appointed under Chapter VII shall, within the area for which he is appointed, exercise such powers and perform such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force.