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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(b) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(b)the portions of the encumbrances existing on lands vesting in the State Government under section 16 remaining undischarged out of the amount of acquisition, shall be recoverable by the encumbrance holder from the other property of such person.