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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Rajasthan - Subsection

Section 215(e) in Rajasthan Land Revenue (Land Records) Rules, 1957

(e)The Office Qanungo has nothing to do with the custody or the actual payment of money: the sum due will be paid to the Patwari and other staff by the treasury of the Tehsil, who will keep the cash.