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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1)(ii) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(ii)that the transferor has paid all the dues of the State Government in respect of land in question including price of land, land revenue, irrigation dues, rates, charges, taxes and cess-es and loans advanced or guaranteed by the State Government;