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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Agricultural Pests and Diseases Act, 1951

(2)The costs of any preventive or remedical measures carried out under sub-section (1) shall be payable by the occupier and shall be recoverable from him as arrears of land revenue.