Section 63 in Rajasthan Tenancy (Government) Rules, 1955
63. [Intimation of realisation] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.].
- The accountant shall maintain a register in Form H in which all sums realised from time to time shall be entered. All such realisations shall be intimated to the Tehsildar.
