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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Rajasthan - Subsection

Section 210(vii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(vii)Supply to the Collector or to the Sub-Divisional Officer of any information that may be required regarding entries In the village papers filed in the Tehsil or in registers maintained by him; and