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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(i) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957

(i)the amounts of the secured debts as determined under section 10 shall be charged on the properties on which the debts have been secured an earlier debt having preference over a later debt.