Section 6(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(1)Where owing to a change in the deep stream of a river, part of an estate is cut off from one district and becomes included in the boundaries of another district, the whole of the revenue of the estate will continue to be paid, in the district in which it has previously been paid, until the whole estate, or, in the case of an estate consisting of two or more villages with land revenue separately assessed or distributed on each village, until the whole village comprising the area cut off, is transferred to the other district under the orders of Government.
