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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(a) in Rajasthan Tenancy (Government) Rules, 1955

(a)Suspended rent should be recovered as soon as the circumstances of the people and the out turn [of] [Inserted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] the harvest permit.