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State of Rajasthan - Section

Section 34A in The Rajasthan Khadi and Village Industries Board Act, 1955

34A. [ Recovery of sums due to Board. [Inserted by Rajasthan 26 of 1964.]

- All sums of money due to the Board on any account whatsoever shall, without prejudice to any other remedy provided by law, be recoverable as arrears of land revenue.