Section 5(3) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(3)In addition to the price of the land, the allottee shall be liable to pay and shall pay on the due date the assessed land revenue or rent, and all other rules, cesses and other charges that or imposed, or may in future be imposed by competent authority under any law for the time being in force.
