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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(4)With the sanction of the Collector, writs of demand may also be served by registered post. In such cases the post office receipt shall be attached to counter foil.C-Attachment and Sale of Movable Property