Section 74 — Obligation of Chief Commissioner to print and supply books of receipt.

The Ajmer Tenancy and Land Records Act, 1950
The Chief Commissioner shall cause to be printed and kept for sale to landholders, at all tahsil headquarters, books of receipts with counterfoils in the prescribed form at a rate, not exceeding the actual cost of production, plus five per cent, thereon to cover incidental charges.
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