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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1) in The Rajasthan Lands Summary Settlement Act, 1953

(1)Where any area of land included in or forming part of a State-grant is brought under summary settlement under this Act, the person holding such area shall be liable for expenses incurred in the completion of summary settlement therein:Provided that the State Government may remit all such expenses or a portion thereof in deserving cases.