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[Cites 0, Cited by 0] [Section 171A] [Entire Act]

State of Rajasthan - Subsection

Section 171A(1) in Rajasthan Land Revenue (Land Records) Rules, 1957

(1)The seniority of Inspectors, Land Record working in the various districts will be interlaced by the Board of Revenue and the Secretary (Land Records) Revenue Board will maintain an up-to-date list of seniority of the Inspectors. Land Records working in the Department.