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State of Rajasthan - Section

Section 55 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

55.

All these files should be chronologically entered in a register with full particulars such as the name of the applicant, village, and type of loan sanctioned to him. Loan applications sanctioned by Collector or the Sub Divisional Officer will thus be required to be sent to the Tehsil for disbursement and record.