Section 35 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
35. Fees leviable under rule 34 to be paid into Treasury.
- The fees leviable under rule 34 above shall be paid into the treasury along with the sale proceeds of the property attached.D-Rules For The Maintenance and Custody of Livestock and Other Movable Property Attached under Section 230 of The Act
