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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Rajasthan - Subsection

Section 246(b) in Rajasthan Land Revenue Act 1956

(b)for payment, on account of the arrear, the amount specified in the proclamation of sale as that for the recovery of which the sale was ordered, less any amount which may, since the date of such proclamation of sale, have been paid on that account; and