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[Cites 0, Cited by 2] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in Rajasthan Land Revenue Act 1956

(2)The Settlement Commissioner shall be incharge of all matters relating to settlement throughout the State and shall in respect thereof exercise such powers and discharge such duties as are conferred and imposed on him by or under this Act or any other law for the time being in force.