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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Land Revenue (Partition) Rules, 1957

(2)When the case is complete, the amount shall be adjusted by levy or; if necessary refund of amount by which the costs already paid fall short of or exceed the costs as finally determined.