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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(c) in Rajasthan Tenancy (Government) Rules, 1955

(c)In making this report, the Collector should be guided by the nature and the extent of the calamity on account of which relief was given, the character of the harvest about to be reaped, and the condition of the people.