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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(ii) in The Rajasthan Soil and Water Conservation Rules, 1966

(ii)One copy of the Statement will be served upon the beneficiary and three copies will be sent to the Tehsildar, who will forward two copies to the Patwari concerned. The Patwari will make necessary entries in the Khasra Girdawari and attach one copy of the Statement with the relevant record and thereafter return one copy to the Tehsildar recording his compliance report. On the basis of his report the Tehsildar will complete the entries provided on the back of the form and forward one statement to the District Soil Conservation Officer concerned :