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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)When it is proposed to remove or dismiss a Patwari he shall first be suspended and shall make over such papers, records cash and instruments to the Inspector or to such person as the Inspector may depute within one week of receipt of the order. In either case the Inspector shall be responsible for seeing that the Patwari has handed over all the records cash instruments and other articles in his charge.