Section 49 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
49. Mutation on transfer u/s 234 or sale of land u/s 235.
- When a transfer is made under section 234, or land is sold under section 235, the Collector shall issue orders for the necessary mutation of names to be made in the registers. No fee shall be levied in respect of any such mutation.
