Section 11(2) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
(2)Where the amount of loan proposed to be advanced for any purpose exceeds the amount mentioned in the column of powers of the Collector, the case shall be submitted to the [board of Revenue] [Substituted for the word Commissioner by item 5 of the Amending Rules vide notification Ni.f.6(5) Rev C/65 dated 30-10.1959, P. Rajasthan Gazette, Part IV-C dated 7.1.1970 Page 227-228.] for sanction.Application for loan
