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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The Rajasthan Lands Special Irrigation Charges Rules, 1954

(2)The Board shall work out for each class of land in an assessment circle, an estimates of net assets in cash for a date prior to the commencement of the scheme notified by the Government under Sub-section (7) of section 5.