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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Rajasthan - Subsection

Section 256(d) in Rajasthan Land Revenue Act 1956

(d)all rents, premia, cesses, rates, fee and royalties due to the State Government on account of the use of occupation of land or water or other immovable property, whether belonging to the State Government or not, or on account of any products thereof or proceeds therefrom or on any other account;