Section 12(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)[ A government building shall be provided to the Patwari at his posting place for the purpose of his office (Patwar Ghar). In case the government building is not available for his office (Patwar Ghar), rented building shall be arranged. The rent of such building shall be determined by the State Government. [Substituted by Notification No. G.S.R. 64, dated 7.9.2017 (w.e.f. 23.1.1958).]
