Section 13 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
13. Collection from co-sharers.
- Collections may be made according to the sharers of the co-sharers, or from groups of co-sharers, but this will not affect the joint liability of all the co- sharers for the whole of the revenue payable in estate.B-Credits Appropriation Of Payments
