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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in The Rajasthan Land Revenue (Partition) Rules, 1957

(1)The amount of the costs payable in a case shall be estimated when the preliminary or passed by the Collector under section 198 of the Act becomes final and one-half of the costs so estimated shall be levied before on officer is deputed to the work.