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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(b) in Rajasthan Tenancy (Government) Rules, 1955

(b)As soon as the prospects of the harvest at which the collection of suspensions has been provisionally proposed, are sufficiently clear, the Collector should determine the amount of arrears which he can collect with the harvest and should report his proposals to the Commissioner.