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State of Rajasthan - Section

Section 255 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

255. Recovery of costs, etc.

— All rates, costs, interests, charges, fees, fines, penalties, compensation, and other moneys payable to the State Government under this Act or the rules made thereunder shall, unless otherwise provided for specifically be-recoverable as arrears of land revenue.