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State of Rajasthan - Section

Section 227 in Rajasthan Land Revenue Act 1956

227. Certified account to be evidence as to arrear.

- A Statement of Account, certified by the Tehsildar shall, for the purpose of the Chapter, be conclusive evidence of the existence of the arrear, of its amount and of the person who is the defaulter:Provided that nothing in this section shall prejudice the right of such person to make payment under protest and to question the correctness of the account in separate independent proceedings before the Collector.