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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Rajasthan - Subsection

Section 258(2)(vii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(vii)for the 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;