Section 58 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
58.
The extract of the monthly transactions to be sent to the Collector's office under rule 56 should contain all the information about the loan including a reference to the original application, ledger folio, sanctioning authority, number and date etc., to enable the clerk in the Collector's office to maintain the counterpart of the loan account in complete details.
