Section 14(2)(iv) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2)(iv) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(iv)the amounts which are required to be deducted from the said gross income in accordance with the Schedule for the computation of the net income of the landowner:

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State of Rajasthan - Subsection

Section 14(2)(iv) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963