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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(5) in The Rajasthan Soil and Water Conservation Act, 1964

(5)The costs directed to be recovered under sub-section (4) together with interest as aforesaid shall be recoverable from the beneficiaries concerned in such number of equated annual installments payable on the date appointed for payment of the first installment of land revenue as may be prescribed.