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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in The Bonded Labour System (Abolition) Ordinance, 1975

(1)For the purpose of execution of the works, every land holder, other than those who execute the works in their respective land holdings within the period and in the manner specified by the competent authority, shall pay to the corporation the proportionate cost of works on the issue of a notice to him by the corporation.