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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Rajasthan - Subsection

Section 173(2)(a) in Rajasthan Land Revenue Act 1956

(a)all cesses which are still payable by tenants of the village concerned on account of the occupation of land in addition to rent under the appellations by which they are known;