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State of Rajasthan - Section

Section 257D in Rajasthan Land Revenue Act 1956

257D. Provisions of Chapter to apply to sums due at commencement of Act.

- The provisions of this Chapter with regard to the recovery of revenue or rent shall apply to all arrears of revenue or rent as well as sums of money recoverable under sections 256 and 257 as arrears of revenue due at the commencement of this Act.