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State of Rajasthan - Section

Section 62 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

62.

The Sub Divisional Officers should have no difficulty in controlling collections in the interest alike of the Government and the agriculturists, Careful consideration of these statements is necessary when the agricultural outlook is not good. These is no advantage in granting loans to cultivators for seeds bullocks, or wells if the recoveries are made mechanically and the cultivators are obliged to raise other private loans, or alternatively to sell the bullocks that they had bought, in order to pay the Government loans.