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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2)(a) in The Rajasthan Gram Dan Act, 1971

(a)all sums and moneys received by the Gram Sabha including the profits of any cultivation or any enterprise undertaken by it: and the rent, fee or other charges charged or imposed on persons to whom lands are leased under this Act;