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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(g) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(g)all arrears of revenue, cesses and other dues in respect of any such estate due from the Zamindar or Biswedar for any period prior to the date of vesting shall continue to be recoverable from him;