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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(a) in Rajasthan Land Revenue Act 1956

(a)a Commissioner shall, on being conferred powers under clause (g) of section 26, have all the powers of a Land Records Officer and the officers subordinate to the Land Records Officer
(aa)a Revenue Appellate Authority shall have all the powers of a Collector, a Sub-Divisional Officer, an Assistant Collector, and a Tehsildar,