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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(5) in Rajasthan Panchayati Raj Rules, 1996

(5)In case of taxes are not recovered by the Patwari as provided in Sub-rules (1), (2) and (3) above, the same shall be recovered as an arrear of land revenue, as provided in Section 70 of the Act.