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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(d) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(d)All these loans shall be free of interest and repayable in ten annual instalments commencing after two years from the date of granting such loans: