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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Rajasthan - Subsection

Section 203(1) in Rajasthan Land Revenue Act 1956

(1)When the Collector has decided under section 202 to make the partition himself, he shall immediately cause the cost thereof to be estimated and shall direct that such cost be levied in the first instance from the applicant for partition or all co-shares in such install-ments and at such times during the progress of the partition as may be prescribed by the State Government.