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State of Rajasthan - Section

Section 31 in Rajasthan Land Revenue Act 1956

31. Appointment of Patwaris.

- Subject to rules made under this Act, the Collector shall appoint a Patwari to each circle for the maintenance and correction of the annual registers and records under Chapter VII for the collection of all rents, revenue and other demands due from the land holders and tenants of the circle for which he is appointed, and for such other duties, as the State Government may prescribe.