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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(8) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(8)to perform such other duties as may be prescribed by or under any other rules or orders of Government, as or the Tehsildar, with the general or social sanction of the Collector, may entrust to him.