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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(e) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(e)all arrears of revenue, cesses or other dues in respect of any estate due from the landowner for any period prior to the date of vesting including any sum due from him under clause (d), shall continue to be recoverable from such landowner;