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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Rajasthan - Subsection

Section 22A(4) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(4)The amount of any penalty imposed upon a jagirdar under clause (i) of sub-section (2) may be deducted from the amount of compensation and rehabilitation grant payable to him under this Act and shall otherwise be recoverable as an arrear of land revenue.]