Section 103(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)When a notice is addressed to a Collector or Secretary to Government making a claim against any department or officer of the Central Government, the officer receiving it shall inform the party concerned that the notice is not in accordance with the provisions of Section 80 of the Code of Civil Procedure, 1908 (V of 1908) and shall intimate the action taken to the Law and Judicial Department.
