Section 23 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
23. Cash when to be paid.
(1)Subject to sub-rule (3), all such amounts as cannot be covered by bonds, shall be paid in cash.(2)The amount payable in cash under this rule shall be rounded off to the nearest five naya paise.(3)Where the total amount payable to an intermediary does not exceed rupees fifty, it shall be paid in cash in one lump sum [or by book adjustment by being credited towards the land revenue or rent payable by the intermediary in respect of his Khudkasht land of which he has become a Malik under Section 29 of the Act] [Added & inserted by Notification No. F. LG (84) Revenue I A/2 dated 18.12.1962-Published in Rajasthan Gazette Extraordinary Part VI-C, dated 3.1.1963.]. The amount of interest on cash payments shall also be paid in cash, [or by adjustment as above.] [Added & inserted by Notification No. F. LG (84) Revenue I A/2 dated 18.12.1962-Published in Rajasthan Gazette Extraordinary Part VI-C, dated 3.1.1963.]
