Section 6(k) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
(k)In addition to the price and rent of the property, the allottee or the purchaser shall be liable to pay and shall pay on the due date all other taxes, cesses and such other charges that are imposed or may be imposed in future by any competent authority including local authorities and local bodies under any law for the time being in force.
