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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(i) in The Rajasthan Bhoodan Yagna Act, 1954

(i)"Revenue Officer" in any of the provisions of this Act means Tehsildars or any other Revenue Officers, as may be appointed by the State Government by notification in the [Official Gazette] [Substituted by Section 4(a)Rajasthan Act 17 of 1961, published in the Rajasthan Gazette Extraordinary Part IV-A dated 31-5-1961 (w.e.f. 1-9-1961).] for the purposes of this Act;