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State of Rajasthan - Section

Section 145 in Rajasthan Land Revenue Act 1956

145. Settlement Officers.

- The State Government upon the issue of a notification under sub-section (1) of section 142,-
(1)shall appoint a Settlement Officer to be incharge of the operations referred to in sub-section (2) of section 142 unless a permanent Settlement Officer shall have been appointed to the district or other local area under such operation, and
(2)may appoint as many Assistant Settlement Officer as it may deem necessary.