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[Cites 0, Cited by 0] [Section 203(2)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2)(e) in The Ajmer Tenancy and Land Records Act, 1950

(e)regulating the appointment and transfer of girdawars and patwaris, and other staff required for the maintenance of the record-of-rights, their salaries, qualifications, duties, leave, removal, dismissal or any other punishment;