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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Rajasthan - Subsection

Section 114(4) in The Rajasthan District Boards Act, 1954

(4)[ Any sum of money realizable under section 34 of the Jaipur District Boards Act, 1947, which has been in arrear, shall also be recoverable as if it were an arrear of land revenue.] [Instituted by Rajasthan Act No. 13 of 1957.]