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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Lands Summary Settlement Act, 1953

(2)Where any such Patwari or other person is appointed for any area within a State-grant, the expenditure incurred on such appointment shall be a charge against the holder of such grant and may be recovered from him, as an arrear land revenue.