Section 13 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
13. [ Appropriation of amount of rent cess and other dues. [Substituted by Notification No. G.S.R. 8/F. 6(122) Revenue/Gr. IV/75, dated 1-5-1975; published in Rajasthan Gazette Extraordinary Part IV-C(I), dated 1-5-75.]
- The amount of any rent, cess or other dues refunded by the landowner under sub-section (1-A) or sub-section (2) of section 11 or recovered from him under sub-section (3) of the said section shall be appropriated by the Collector as against the arrears of rent cess or other dues due to the Government under clause (c) of sub-section (1) of section 8 of the Act.]
