Section 13 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
13. Deposit of compensation.
- The amount of compensation payable by [The land holder] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] under section 15 shall be deposited by him in the nearest Government treasury or Sub-treasury under such head as the Government in the (Finance Department) may from time to time prescribe for the purpose and a copy of the receipt obtained by him in token of credit shall be produced by him before the Consolidation Officer.
