Section 5 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
5.
The Collector shall, on receipt of intimation from the [Board of Revenue] [Substituted for the word Government by item 1, 3 & 4 of the amending rules vide Notification No. F.6(5) Rev. C/65. dated 30-10-1969, Published in Rajasthan Gazette Part IV-C, dated 7-1.1970 at pages 227-228.] of the allotment for the district, report the same to the District Development committee by the 24th of April, every year and the said Committee shall distribute the amount block wise or Tehsil wise.
