Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Rajasthan - Section

Section 108 in Rajasthan Land Revenue Act 1956

108. Record Officers.

- The State Government upon the issue of a notification under section 106 or section 107, -
(i)shall appoint an Additional Land Records Officer to be incharge of the operations referred to therein, unless a permanent Additional Land Records Officer shall have been appointed to the area brought under such operations, and
(ii)may appoint as many Assistant Land Records Officers as to it may seem fit.