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[Cites 0, Cited by 0] [Section 229A] [Entire Act]

State of Rajasthan - Subsection

Section 229A(2) in Rajasthan Land Revenue Act 1956

(2)When any immovable property has been attached by the Collector under this Chapter for the recovery of such arrear, the attachment shall, notwithstanding any order fixing instalments made under sub-section (1) continue until the full amount of the arrear, interest due, if any, and the cost of attachment are paid by the defaulter.