Section 40 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
40. Land revenue etc. to be credited to Consolidated Fund.
- All land revenue, rent or other income of the land that has vested in the State Government as well as the price realised under Rule 47, shall be credited to the Consolidated Fund of the State, to which the amount of compensation shall be debited.
