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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(5) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(5)[ The amount of acquisition determined under sub-section (3) shall be paid in cash or in bonds or partly in cash and partly in bonds, as may be prescribed.] [Substituted by Rajasthan Act No. 1 of 1974 [1-1-1973]]