Section 34 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
34.
(1)In the case of loans of Class I, instalments should not ordinarily extend over periods exceeding ten years, but they may, in special cases, be extended with the sanction of the [Board of Revenue] [Substituted for the word Commissioner by item 7 vide notification No. F.6(5) Rev/C/65, dated 30-10-1969 published in Rajasthan Gazette Part IV-C dated 7-1-1970.] for a period not exceeding twenty years.(2)The amount of instalment required to pay off the loan at each interval should be explained to the borrower, and unless strong reason to the contrary appears, the period which he finds convenient should be fixed.(3)All instalments except the last must be fixed in whole rupees.
