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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Rajasthan - Subsection

Section 266(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)Appointment of teachers shall be made from the list of Inspectors of Land Records. Assistant Sadar Qanungo and Office Qanungos approved for appointment as teachers, which shall be maintained by the Board of Revenue.