Section 8(2) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(2)No such application shall be entertained or considered, if it is made after the expiry of the time limit specified in Sub-section (3) of section 5 as the case may be and in case of any land changing ownership after the date of publication of the draft schedule for acreage rates or betterment charges as the case may be, no person shall be entitled to raise any fresh objections to the schedule on the ground that the ownership of the land was transferred after the publication of the draft schedule or that he had since the dare of such change of ownership had less than 60 days for making such an application.
