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State of Rajasthan - Section

Section 250 in Rajasthan Land Revenue Act 1956

250. Refund of purchase money when sale set aside.

- Whenever the sale of any land or other immovable property is set aside under section 248 the purchaser shall be entitled to receive back the purchase money, with interest, at such rate not exceeding six per cent per annum or without interest, as the Collector think fit.