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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Municipalities Development Fund Rules, 1984

(3)The Executive Officer shall deposit the amount of sale proceeds of the land as specified in clause (1) above in the fund either on the same day or by the next working day at the most. Executive Officer shall be responsible to ensure that all the amount of sale proceeds of the land to be deposited in this fund has fully been deposited within the stipulated time.