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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(a) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(a)"Authorised Officer" means the Collector of the Revenue District having jurisdiction or any other officer specially empowered by the Government in this behalf, by a notification published in the Official Gazette.