Section 51 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
51. Proposal u/s 234 to be made only after payment of arrears by proposed transferee.
(1)Proposals for transfer under section 234 shall not be made by the Collector until the arrears due have been paid by the proposed transferee. If the proposal to transfer is not sanctioned, the amount so paid shall be refunded by order of the Collector.(2)The proclamation of transfer shall be in Form No. VI.
