Section 176A in Rajasthan Land Revenue (Land Records) Rules, 1957
176A. [ Obligation of office and residence. [Inserted by Notification No. G.S.R. 64, dated 7.9.2017 (w.e.f. 23.1.1958).]
(1)A government building shall be provided to the Inspector Land Records at his posting place for the purpose of his office. In case the government building is not available for his office, rented building shall be arranged. The rent of such building shall be determined by the State Government.(2)A government building shall be provided to the Inspector Land Records at his posting place for the purpose of his residence. In case the government building is not available for his residence, he shall be entitled to get house rent allowance in accordance with the prevailing rules.]
