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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(4) in Rajasthan Stamp Rules, 2004

(4)The Collector may for the purpose of enquiry,-
(a)Call for any information or record from any public office, officer or authority under the Government or the local authority;
(b)Examine and record the statement of any member of the public, officer or authority under the Government or the local authority;
(c)Inspect the property, if any, after due notice to the parties concerned.