Section 153 in The Rajasthan Law And Judicial Department Manual, 1952
153. List of debtors property.
- The officer to whom the inquiry has been entrusted shall, after completing his investigation. furnish the Collector with a list of the debtor's property, giving in the case of both movable and immovable property a complete description of the same, sufficient for its identification by the officer deputed to attach it, and the evidence available to show that the property in question belongs to the debtor.
