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[Cites 0, Cited by 0] [Section 153A] [Entire Act]

State of Rajasthan - Subsection

Section 153A(2) in Rajasthan Land Revenue (Land Records) Rules, 1957

(2)Tehsildar/Naib Tehsildar shall give to any applicant certified abstract of Jamabandi prepared in Form P-26-A through computer. These certified abstract shall be given in Form P-26(B) on payment of fee of Rs. 10 upto 10 Khasra Nos. & Rs. 5 for every additional 10 Khasra No. or part thereof.]