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State of Rajasthan - Section

Section 35 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

35. Grant of loans in scarcity and drought.

- When numerous loans are to be granted in a short time on the spot, the disbursing officer should necessarily curtail the enquires. He should ordinarily be able to satisfy himself from the persons and papers immediately available e.g, the patwaries, [X X X] [deteted by item 8 ibid.] fellow-villagers, and the Patwari's report, with regard to the genuineness of the demand up to which loan application need be entertained.