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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957

(2)In the case of movable property by taking into consideration the value of the property in question made by a person appointed as valuer and also by questioning the parties concerned and by making such other enquiry as it may deem fit.