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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(8) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(8)Any instalment of the cost of consolidation proceedings not paid on the due date shall become an arrear of land revenue on the day following and shall be recovered as such coercive process by the Revenue Tehsildar.