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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(viii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(viii)to report,-(a) the abandonment of any holding or a part thereof: (b) the non-payment of rent revenue or any other demands; and (c) any circumstances which indicate that the default in payment thereto is likely to be made: