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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Rajasthan - Subsection

Section 113(1)(ii) in Rajasthan Panchayati Raj Rules, 1996

(ii)When the defaulter has failed to pay the amount of the demand after the attachment of his property within fifteen days of such attachment and property attached has not been sold under Rule 111.