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State of Rajasthan - Section

Section 249 in Rajasthan Land Revenue (Land Records) Rules, 1957

249. Under whose charge the Rain-gauges will be placed.

- Rain gauges at the headquarters of a district, should be placed in charge of the Sadar Qanungo or other clerk, as may be convenient in each case. Those at Tehsil should be in the charge of the Office Qanungo.