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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(7) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(7)All land revenue, rent or other income of the surplus land that is vested in the State Government including the amount realized on allotment shall be credited to the Consolidated Fund of the State to which the amount of acquisition shall be debited.