Section 143(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957
(ii)No mutation fee can be levied from any Department of Government for land acquired in the interest of Government. As a corollary to this ruling, no fee is leviable on the resumption of revenue free assignments or on escheat of estate to Government, the mutation in such cases being in favour of Government. Fee should, however, be levied on grants of. or succession to revenue assignments. Local bodies are not exempted from the payment of mutation fees, even when the property is acquired under the Land Acquisition Act.
