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State of Rajasthan - Section

Section 66 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

66. Taqavi demand statements and their check (khatauni).

- As soon as possible after 1st October and 1st April in each year the Tehsildar shall cause to be prepared in duplicate form the loan accounts and demand in form XI showing demands of each class of loan due in the half year ending 31st March and 30th September respectively. He shall also submit to the Collector a copy of the demand statement form XI of the previous half year with all the entries of collections completed and totaled, and a total of the arrears shown as outstanding together with a certificate to the effect that he has satisfied himself that the collection of principal and interest made during the half year have been properly recorded in the register.