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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(10) in Chit Funds (Rajasthan) Rules, 1989

(10)Where land is transferred to the judgment creditor under sub-clause (i) of clause (ii) of sub-rule (8) before the growing or standing crop is cut and gathered, the judgment creditor shall be liable to pay the current year's land revenue on the land.