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[Cites 0, Cited by 0] [Section 203(2)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2)(r) in The Ajmer Tenancy and Land Records Act, 1950

(r)for collection of fines, compensation, damages or other sums imposed, awarded or ordered to be paid under the provisions of this Act and the rules made thereunder.