Section 8(1) in Rajasthan Public Demands Recovery Act, 1952
(1)The defaulter may, within thirty days from the service of the notice under section 6, or where the notice has not been duly served, within thirty days from the execution of any process for enforcing the certificate, present to the Collector issuing [the notice] [Substituted by Act No. 22 of 1952.] a petition in the prescribed form signed and verified in the prescribed manner denying his liability in the whole or in part [on the ground that the demands is not recoverable under this Act or that its recovery by suit is barred by any law for the time being in force.] [Inserted by Act No. 42 of 1960.]
