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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(7) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(7)Survey and demarcation of land. - To pay such amount towards the cost of the survey and demarcation of the land of the chak or village as the Collector or Canal Officer may determine, the cost has already been incurred at the time of the grant or may be incurred thereafter.