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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(2)(m) in The Rajasthan Soil and Water Conservation Act, 1964

(m)the manner in which the amount of contribution recovered from the defaulter shall be paid to the beneficiary of the land in which the work is carried out;