Section 24DDDD(2A) in Rajasthan Tenancy (Government) Rules, 1955
(2A)[ In case where such sale, gift or bequest is for agricultural purpose the penalty shall be equal to ten times of the revenue payable for the holding.] [Added by Notification Dated 27-6-1998, Published in Rajasthan Gazette, Part 4(C), Dated 6-7-1998, p. 128.]
