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State of Rajasthan - Section

Section 71 in Rajasthan Public Trust Act, 1959

71. Recovery of Sums.

- All sums payable under Section 19 or Section 50 or under any rule made under this Act, if not paid, shall, notwithstanding anything contained in any law and without prejudice to any other action that may be taken under this Act or any other law, be recoverable as arrears of land revenue.