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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in Rajasthan Agricultural Loans Act, 1956

(1)where the improvement consists of the reclamation of waste land or of the irrigation of land assessed at un-irrigated rates the increase may be so taken into account after the expiration of such period as may be fixed by rules to be framed by the State Government, and