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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(1)Recourse can only be had to sale under section 235 when the processes specified in the previous sections of that Act would be insufficient for the recovery of the arrear.