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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(1) in Rajasthan Land Pooling Schemes Act, 2016

(1)The assessors shall, save where they are salaried Government Officers, be entitled to such remuneration either by way of monthly salary or by way of fees or partly by way of salary and partly by way of fees, as the State Government may, from time to time, determine.