Section 16(3)(iii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

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State of Rajasthan - Subsection

Section 16(3)(iii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(iii)All loans advanced by the State Government or the Court of Wards to the intermediary or his predecessor in interest together with interest thereon, if any, and all arrears due on account of tax on agricultural income assessed under the Rajasthan Agriculture Income Tax Act, 1953 (Rajasthan Act No. 23 of 1953), or on account of any other tax cess,rate, duty, penalty or charge payable by the intermediary under any law for the time being in force for any period prior to the date of vesting (vide clause (h) ibid).

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State of Rajasthan - Subsection

Section 16(3)(iii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959