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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)In fixing the amount of penalty the Collector shall take into consideration the following matters:-
(a)The date of recovery.
(b)The period for which the amount recovered was due.
(c)The amount recovered.
(d)Circumstances under which the amount was recovered.