Section 7 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
7. Payment of land revenue at headquarters of district other than that in which estate assessed.
- Land Revenue may, with the permission of the Commissioner or Commissioners concerned, be paid by estate-holders into the treasury at the headquarters of a district other than that in which the estate assessed to land revenue is situated. The estate holder is such cases will be require to specify the estate land for which the land revenue is paid.
