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State of Rajasthan - Section

Section 13 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

13.

Every application shall state the name, caste, parentage, profession and residence of the applicant the amount of the advance applied for, the purpose for which it is required, the nature of the security offered for repayment and in the, case of loans of class I, the nature and description of the work for which the advance is required and the right and the interest of the applicant in the land to be improved. The area of the holding and encumbrances on it, if any, shall also be clearly stated.