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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2)(ii) in The Rajasthan Land Acquisition Rules, 1956

(ii)the execution of a bond by each recipient with or without security as the Collector may decide, undertaking to indemnify the State Government against any claim for compensation or part thereof by any other person.