Section 32(1) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(1)That the tenant shall pay to the Government the purchaser the said buildings alongwith land appurtenant thereto described in the Schedule hereto To HOld some to the purchaser as absolute owner subject to the payment of such Government revenue, ceases and tax as may be assessed or imposed thereon:
