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State of Rajasthan - Section

Section 37 in The Jaipur Development Authority Act, 1982

37. Recovery of expenses incurred.

- Any expenses incurred by the Authority under sections 32, 33, 34, 35 and 36 shall be a sum due to the Authority under this Act from the person in default or the owner of the land or plot and shall be recovered as arrears of land revenue.Chapter-VII Projects and Schemes