Section 34(1) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
(1)In the case of loans of Class I, instalments should not ordinarily extend over periods exceeding ten years, but they may, in special cases, be extended with the sanction of the [Board of Revenue] [Substituted for the word Commissioner by item 7 vide notification No. F.6(5) Rev/C/65, dated 30-10-1969 published in Rajasthan Gazette Part IV-C dated 7-1-1970.] for a period not exceeding twenty years.
