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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(a)render the Government liable for the payment of debts incurred by the landowner and the landowners shall be personally liable for the payment of all such debts;