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[Cites 0, Cited by 0] [Section 141Q] [Entire Act]

State of Rajasthan - Subsection

Section 141Q(1) in Rajasthan Land Revenue Act 1956

(1)All maps, registers and other documents referred to in sub-section (1) of section 141-M shall be open to public inspection in such manner, within such hours, at such places, subject to such conditions and on payment of such fees as the State Government may prescribe.