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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(c) in The Rajasthan Lands Special Irrigation Charges Rules, 1954

(c)offering a part of his land in lieu of full or part payment of betterment charges due from him. If no intimation is received by the Divisional Canal Officer from any landholder or occupancy tenant within the prescribed period the recoveries will be made from him on instalment basis.