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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Rajasthan - Subsection

Section 282(vi) in Rajasthan Land Revenue (Land Records) Rules, 1957

(vi)All the [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).], who want to appear at the Patwar Examination. shall fill in the application form, appended to these rules. The regular Patwar School [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall fill in this form in the presence of the Head Master of their school, while all other [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall fill in this form before the Collector or any officer, not below the rank of a Sub Divisional Officer, specially authorised by the Collector for this purpose. The Examination fee for the regular Patwar School [trainees] [Substituted 'candidates' by Notification No. G.S.R. 176, dated 7.2.2012 (w.e.f. 23.1.1958).] shall be [Rs. 30/- while for others it will be Rs. 50/-] [Substituted by GSR 22, Dated 26-4-97; published in Rajasthan Gazette Extraordinary Part IV-C(I), Dated 6-5-97, p. 33(5)]. This fee must be deposited with the application form.