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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(2)The officer conducting the sale shall deposit the part of purchase money received under sub-rule (1) in the Government Treasury sub-sale proceedings and the Treasury receipt to the Committee.