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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(4) in Rajasthan Panchayati Raj Rules, 1996

(4)Zila Parishad while proposing to impose surcharge on stamp duty shall also send copy of notice to district registrar and sub-registrar of the district and in case of surcharge on agricultural produce, to the Director, Agricultural Marketing and Secretary Krishi Upaj Mandi Samitis in the district.