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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(xxviii) in Rajasthan Land Revenue Act 1956

(xxviii)prescribing the intervals at which the annual registers shall be prepared under section 132 the manner in which changes shall be recorded therein and the fees to be charged for recording such changes,