Section 52 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
52. Acceptance of arrears from defaulter after submission of proposal to transfer but before sanction.
- If the defaulter offers to pay the arrears after the proposal to transfer has been submitted to the Board and before sanction, has been received, the Collector must accept payment, and if the whole of the arrears due are paid, he shall report to the Board to cancel the proposal to transfer.
