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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(4) in The Rajasthan Soil and Water Conservation Act, 1964

(4)If the costs are not paid by the beneficiary or the beneficiaries within the prescribed time, such beneficiary or beneficiaries shall also be liable to pay such interest thereon at such rate as may be prescribed.