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State of Rajasthan - Section

Section 25 in Rajasthan Real Estate (Regulation and Development) Rules, 2017

25. Manner of recovery of interest, penalty and compensation.

- Subject to the provisions of sub-section (1) of section 40, the recovery of the amounts due as arrears of land revenue shall be recovered in the manner as provided in the Rajasthan Land Revenue Act, 1956 and rules made thereunder.