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State of Rajasthan - Section

Section 15 in The Rajasthan Lands Special Irrigation Charges Rules, 1954

15. Assessee can alter his option, subsequently.

- The landholder or occupancy tenant will have the option, after payment of first or any subsequent instalment, to pay the balance in one lump sum according to the amount given in the schedule of acreage rates or betterment charges for that area.