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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(iv) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

(iv)in the case of an application for a loan of class I, the feasibility of the work proposed, its probable cost, estimated value and utility and the right of the applicant to make it.