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State of Rajasthan - Section

Section 56 in Rajasthan Stamp Act 1998

56. Recovery of duties and penalties.

- All duties, penalties and other sums required to be paid under this chapter may be recovered by the Collector by distress and sale of the movable or immovable property of the person from whom the same are due, or by any other process for the time being in force for the recovery of arrears of land revenue.