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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(3)All sums recoverable from a landowner under sub-section (2) may be deducted from the amount of compensation payable to him under this Act and shall otherwise be recoverable as in arrear of land revenue.