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[Cites 0, Cited by 0] [Section 20(8)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(8)(c) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(c)When the grantee fails to construct or maintain in good repairs any watercourse, road, path, culvert or bridge, the Collector may, after 15 day's notice to him, get the said watercourse, road, path, culvert or bridge, constructed or repaired departmentally and recover the cost thereof from the grantee as arrears of land revenue.