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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(4)The amount of any penalty imposed upon a landowner under clause (i) of sub-section (2) may be deducted from the amount of compensation payable to him under this Act and shall otherwise be recoverable as an arrear of land revenue.