Section 169 in Rules Under the Land and Revenue Regulation
169.
If payment of an arrear is tendered by, a defaulter after it has accrued, payment shall be accepted on payment of the following fees [in each or] [(Inserted vide Government Notification No. RLR, 3129/653 dated 8th January, 1968)] in court fee stamps to be affixed to the chalan tendering payment:-(a)If paid before issue of proclamation of sale of defaulting estate under Section 72, Rs 1.00 Penalty under Section 68 (1).(b)If paid after issue of proclamation of sale of defaulting estate under Section 72, Rs 2.00 Fee under Section 75, in addition to the penalty under Section 68(1).Section VSpecial Rules For The Recovery of Arrears of Land Revenue In Karimganj Subdivision of Cachar District
