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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(xliii) in Rajasthan Land Revenue Act 1956

(xliii)regulating all matters which may be, or are required to be, prescribed or in respect which rules may be, or are required to be made, under any provision of this Act otherwise than by the Board under sub Section (1), and