Section 63 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
63. Remission of loans.
- Remission of loans will be governed according to the delegation of financial powers sanctioned by the Government. Remission will not be recorded in the Loan Register until sanction has been conveyed by the competent authority and necessary advice the adjustment having been carried out in the books of the Accountant-General been received through the Collector by the Tehsil concerned: (Cf. rule 36 of the General Financial and Accounts Rules and form GA 16 of those rules).
