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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(4) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(4)Government dues to be realised from compensation. - When any sum becomes due to the grantee by way of compensation, any moneys due to Government in respect of the grant shall be deducted therefrom and if Government has any unsettled claim against the grantee, the sum due by way of compensation may be withheld until the claim is settled.