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State of Rajasthan - Section

Section 73 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

73. [

These statements shall be prepared in duplicate and sent to the board of Revenue who will examine it thoroughly as to which of the districts have been slack in effecting recovery and enquire into the reasons of the stackness. The Board of Revenue will send one copy of the statement to the Government in the Revenue Department.] [Whole of the Rule 73 substituted by item 11 ibid.]