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State of Rajasthan - Section

Section 241 in Rajasthan Land Revenue Act 1956

241. When sale may be stayed.

- If the defaulter pays the arrear in respect of which the land or other immovable property is to be sold, at any time before the day fixed for the sale, to the person appointed to receive payment of the revenue or rent or to the Collector, or to the Assistant Collector in charge of the Sub-Division in which the land or other immovable property is situated, the sale shall be stayed.