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State of Rajasthan - Section

Section 39 in The Rajasthan Gram Dan Act, 1971

39. Gram Sabha to recover dues as arrears of land revenue.

- Any arrear of land revenue, cesses, rates, or taxes or any other sum due to the Gram Sabha by way of contribution or otherwise, shall, on a certificate issued by the Gram Sabha, be recovered as an arrear of land revenue and paid to the Gram Sabha.