- (i) land-revenue due to assignees, that is paid under the foregoing rules into a Government treasury, shall be held in deposit at the credit of the assignee, and shall be paid to him on his demand.(ii)Hakk-ul-tahsil. - A charge of 2 per cent for expenses of collection, or such other charges as may in any case have been prescribed, shall be deducted by the Collector from all such sums.
