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State of Rajasthan - Section

Section 19 in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

19. Recovery of arrears.

- An arrear of conversion charges or interest, outstanding against a person under these rules, shall be recoverable as arrears of the land revenue under the Rajasthan Land Revenue Act. 1956 (Act No.15 of 1956).