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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(d) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(d)all revenue, rents, cesses or other dues for the agricultural year in which the date of vesting falls recovered by the landowner before the said date or by the Government after the said date, shall, after deducting therefrom the expenses of collection at the rate of seven per cent, be rateably distributed between the land owner and the Government, the amount to be distributed bearing to the total amount recovered during the agricultural year the same proportion which the period before the date of vesting or, as the case may be, the period after the said date, bears to the whole of the agricultural year;