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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(3) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(3)All such sums shall be applied in the same manner as fines levied under section 12 of the Cattle Trespass Act, 1871.