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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976

(5)After the period of show cause notice has expired, if the defaulter has not made payment or has not entered into any satisfactory arrangements with the authorised representative of the Bank for payment '[or where the cause shown in considered to be insufficient] The Collector/Additional Collector/Sub-Divisional Officer/Assistant Collector concerned shall order sale of the property distrained.