Section 14 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
14. How part payment to be applied.
- Where arrears are outstanding on account of two or more years, and no express intimation is given by a person making a part payment that the payment is to be applied to the discharge of the arrears of some p articular year, the receipts shall be credited first against the demand on account of the first year for which arrears are outstanding, and the balance (if any) against the demand on account of the next succeeding year, and so on (Cf. section 132 of the Rajasthan Tenancy Act, 1955).
