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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(bb) in Rajasthan Land Revenue (Land Records) Rules, 1957

(bb)On application for the copies of settlement record on Land Records or trace kept in the Record Rooms at District and Tehsil Head quarters. The Copying fee shall be charge according to the above if the form of Copying Fee Ticket which shall be pasted on copies and their punched.