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[Cites 0, Cited by 0] [Section 273(4)] [Section 273] [Entire Act]

State of Rajasthan - Subsection

Section 273(4)(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iii)He must have attained the age of 18 years and must have not attained the age of [40 years] [Substituted '35 years' by Notification No. G.S.R. 49, dated 14.5.2018 (w.e.f. 23.1.1958).] on the first day of January next following the last date fixed for the receipt of applications: