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State of Rajasthan - Section

Section 38 in Ajmer Development Authority Act, 2013

38. Recovery of expenses incurred.

- Any expenses incurred by the Authority under sections 32,33,35,36 and 37 shall be a sum due to the Authority under this Act from the person in default or the owner of the land or plot and shall be recovered as arrears of land revenue.CHAPTER- VII Projects and Schemes