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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(1)to collect land revenue, rent, Taqavi, cesses and other Government dues and perform other duties connected therewith in accordance with such rules as the Government may, from time to time, prescribe;