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State of Rajasthan - Section

Section 44 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

44. Payment of subsequent instalments of loan.

- When a second or later instalment of loan is to be advanced, payment shall be made as provided in these rules. A special enquiry is not necessary before each instalment is advanced. The reports by the patwaris (vide rule 74) may generally be accepted after these have been received duly checked by the Girdawar Qanungo, and in the case of instalment exceeding two thousand rupees, by the Tehsildar or Naib-Tehsildar. If bona fide work has been done and no reason is apparent why an instalment should be withheld it should be paid out promptly.