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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in The Rajasthan Irrigation and Drainage Act, 1954

(3)any sum directed by such order to be paid within a specified period, may if not paid within such period, and if, the order remains in force, be recovered by the Collector from the person directed to pay the same, as if it were an arrear of land revenue.