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[Cites 0, Cited by 2] [Section 131] [Entire Act]

State of Rajasthan - Subsection

Section 131(3) in The Rajasthan District Boards Act, 1954

(3)If the Board fails to pay costs awarded to an appellant within ten days after the date of the communication to the Board of the order for payment thereof, officer awarding the costs may order the persons having the custody of the balance of the district fund to pay the amount.