Section 12 in The Rajasthan Lands Summary Settlement Act, 1953
12. Liability for expenditure incurred in summary settlement of land forming a State-grant.
(1)Where any area of land included in or forming part of a State-grant is brought under summary settlement under this Act, the person holding such area shall be liable for expenses incurred in the completion of summary settlement therein:Provided that the State Government may remit all such expenses or a portion thereof in deserving cases.(2)All such expenses not remitted as aforesaid, shall be a first charge on such area and shall be recoverable as arrears of land revenue.
