Section 24 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
24. Power of Commissioner Tribal Area Development as Registrar General.
- Commissioner Tribal Area Development shall exercise all the powers of Registrar General as per the provisions of the Rajasthan Money Lenders Act, 1963(Act No. 1of 1964).Chapter-VI Minor Forest Produce
