Section 10 in The Rajasthan Agricultural Pests and Diseases Act, 1951
10. Appointments of Inspectors.
- The [State Government] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.] may, by notification in the [Official Gazette] [Substituted by section 4 of the Rajasthan Act No. 27 of 1957-Published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 13.8.1957.], appoint persons as Inspectors for such local areas, as may be specified in the notification.
