226. Rules as to payment of arrears and defaulters.
- The revenue or rent shall be paid in such instalments, to such persons and at such times and places and in such manner, as may be prescribed, and any sum not so paid becomes an arrear of revenue or rent, and the persons responsible for it become defaulters :Provided that until the State Government directs otherwise, the revenue or rent for the time being payable to the State Government shall be paid through the patwari of the Circle.
