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State of Rajasthan - Section

Section 64 in Rajasthan Tenancy (Government) Rules, 1955

64. [Comparison of accounts] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.].

- The officer making the collections shall, on his next visit to the tehsil or as soon afterwards, as possible, compare the entries in his cash book with those in the register kept by the Accountant.