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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Rajasthan - Subsection

Section 142(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)The portion of the order referring to the recovery of mutation fee may be corrected by the Tehsildar wiio passed the order or by his successor or by a superior officer, for reasons to be recorded in writing.