Section 108 in The Rajasthan Law And Judicial Department Manual, 1952
108. Procedure in other cases.
- The Collector shall, in the following cases, forward a detailed report with all connected papers to the Secretary to Government in the appropriate department within one month from the date of receipt of notice :-(i)Where the value of the claim is rupees one thousand or more;(ii)Where the value of the claim is below rupees one thousand and the claim has not been disposed of under rule 107;(iii)Where a proposal for arbitration has been received under sub-rule (2) of rule 105.
