Section 22 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
22. Intimation of mutations.
- If ownership of land subject to special irrigation charges is transferred at any state, the liability in respect of the unpaid instalments of such charges will also be transferred to the vendee. The vendor shall continue to be liable for payments of such charges till he intimates to the Divisional Canal Officer the change in ownership of property by sending to him a duly certified copy of the relevant transfer deed.
