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[Cites 0, Cited by 0] [Section 140(2)] [Section 140] [Entire Act]

State of Rajasthan - Subsection

Section 140(2)(e) in The Rajasthan District Boards Act, 1954

(e)when the defaulter is an agriculturist, his implements of husbandry, seed grain and such cattle including camel as may be necessary to enable him to earn his livelihood.