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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(1)The annuity in perpetuity payable under clause 6 of the schedule shall be paid in cash from the Government Treasury or sub-Treasure in which the institution for which the annuity is made is situated.