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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(3) in The Rajasthan Land Acquisition Rules, 1956

(3)If the amount deposited by the Company under sub-rule (1), or any part thereof is not paid under sub-rule (2), the Collector shall, as soon as practicable, refund the same to the Company.