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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Rajasthan - Subsection

Section 215(a) in Rajasthan Land Revenue (Land Records) Rules, 1957

(a)A date shall be fixed for the attendance of each Patwari and Inspector at the Tehsil in such a manner that ordinarily the same date is not fixed for the attendance of more than 30 patwaris, and that the Patwaris should not be required to attend before the past month will have been received in the Tehsil in the ordinary course. When in any month the office is closed on any pay day the Patwari must attend on the next day on which office is opened.