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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Rajasthan - Subsection

Section 150(1)(d) in Rajasthan Registration Rules, 1955

(d)When ordered by district officers or tehsildars in respect of matters connected with taccavi loans or the acquisition of land under the Rajasthan Land Acquisition Act. 1953, or by Income-tax officers in connection with the assessment of income-tax.