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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(2) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

(2)The applicant may be allowed to take notes in pencil of the record inspected by him in the presence of the official in whose custody the record is kept.Rules to give effect to the provisions of Section 147.