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State of Rajasthan - Section

Section 28 in Rajasthan Land Revenue Act 1956

28. Officers temporarily succeeding to permanent vacancies.

- Whenever in cons-equence of the office of a Commissioner or a Collector or a Sub-Divisional Officer or a Tehsildar becoming permanently vacant, any officer succeeds temporarily to the Chief executive administration of the division district, sub-division or Tehsil, as the case may be, such officer shall pending the order of the State Government, exercise all the powers and perform all the duties conferred and imposed on a Commissioner or a Collector or a Sub-Divisional Officer or a Tehsildar by or under any law for time being in force in the State.