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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Rajasthan - Subsection

Section 196(2) in Rajasthan Land Revenue Act 1956

(2)If the Collator thinks it desirable, he may appoint a temporary assistant to the Patwari to enable the latter to complete the work expeditiously. The cost of the temporary assistant will be paid by the plaintiff in the first instance and will be included in the costs of the suit.