Section 53 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
53. Period of transfer.
(1)Subject to the provisions of section 234, the period of the transfer shall be such as will enable the transfer to recover from the profit of the share or patti transferred, after reasonable allowance has been made for short, collections and the cost of management (if any), the amount paid on account of the arrear with fair interest thereon.(2)The co-sharer or co-sharers t o whom the share or patti is transferred under section 234. shall be made to execute an Indenture in FORM VII and execute a security bond in Form VIII.G-Sale of Immovable Property
