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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(d) in The Rajasthan Gram Dan Act, 1971

(d)the land revenue, cesses, rates and taxes due in respect of the lands situated in a Gramdan village and in respect of which a donation by way of Gramdan has been made under section 8, or section 22 or has not been made, shall be payable to the Gram Sabha by the person liable for the same: