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State of Rajasthan - Section

Section 237 in Rajasthan Panchayati Raj Rules, 1996

237. Register of Revenues.

(1)A register of revenue receipts in Form XXXIII shall also be kept and maintained in each Panchayati Raj Institution for recording receipts therein on account of all taxes, fees and other income.
(2)Separate page or pages according to the requirements shall be allotted for each head of income, tax or fee and posting shall be made from cash book regularly.