Section 2(2) in Rajasthan Public Demands Recovery Act, 1952
(2)[ "defaulter" means a person named in a certificate to be the person from whom any public demand is due, whether such demand is due from him personally or as a legal representative of any other person and includes a person-(i)whose name is subsequently substituted or added as such; and(ii)who is responsible as surety for the payment of any such demand.]
