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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(c) in Rajasthan Relief of Agricultural Indebtedness Act, 1957

(c)that the instalments fixed under sub-section (3) of section 11 are inequitable; but, subject to the orders of the District Court on such application and further subject to the provisions of section 18, the order of the Debt Relief Court shall be final.