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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bhopal State - Subsection

Section 20(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)

(2)In fixing the amount of penalty the Collector shall take into consideration the following matters:
(a)the date of recovery;
(b)the period for which the amount recovered was due;
(c)the amount recovered; and
(d)circumstances under which the amount was recovered.