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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Rajasthan - Subsection

Section 256(b) in Rajasthan Land Revenue (Land Records) Rules, 1957

(b)Whenever a rain-gauge or measure glass is required at any station, an indent form should be obtained from the Controlling Office, and after being filled it should be returned to him for countersignature. The indent will be forwarded by the Controlling Officer to the Mathematical Instruments Office, who will, on its receipt, send the rain-gauge or measure glass etc. direct to the station requiring it and will recover the cost from the local authority signing the indent unless otherwise directed.