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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2) in The Rajasthan Irrigation and Drainage Act, 1954

(2)If such compensation and expenses are not paid when demanded by the person entitled to receive the same, the amount may be recovered by the Collector, as if it were an arrear of land revenue, and shall, when recovered, be paid by him to the person entitled to receive the same.