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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)A Patwari shall also not be called too often to the tehsil to attend to the case work. The case in which Patwari's attendance is necessary, wall usually be kept for hearing on the date which is prescribed for his attendance in the tehsil.