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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(3) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(3)Proposals for sale of immovable property under section 237 can only be made when the land on which the arrear accursed has been sold and the arrear has not been fully liquidated by the proceeds of the sale.