Section 4 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
4. Installments and dates for payment of revenue or rent.
- Revenue or rent payable to Government shall be paid in such installments and on such dates may, from time to time, be fixed by the Government for the different parts of Rajasthan: Provided that until altered, the existing installments and the existing dates shall continue in force.
