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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Rajasthan - Subsection

Section 233(2) in Rajasthan Land Revenue Act 1956

(2)No payment on account of rent or any other asset of the land, made after the date of such proclamation or in anticipation of due date, to any person other than the Collector shall relieve the person liable to pay from liability for payment to the Collector.