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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(h) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(h)all loans advanced by the State Government or the Court of Wards to the Zamindar or Biswedar together with interest thereon, if any, and all arrears due from him on account of tax on agricultural income assessed under the Rajasthan Agricultural Income Tax Act, 1953 (Rajasthan Act 23 of 1953) or on account of any other tax, cess, rate, fee, duty, penalty or charge payable by such Zamindar or Biswedar under any law for the time being in force for any period prior to the date of vesting, shall continue to be recoverable from him;