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State of Rajasthan - Section

Section 41 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

41.

Payment of the amount to the borrower- After the order sanctioning the loan in forms III, IV or V been signed by the disbursing officer and the borrower, the latter shall be paid the amount of the loan sanctioned for him by the disbursing officer (Tehsildar).