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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(1)Process under section 230 (attachment and sale of movable property) may be issued only by, or under the orders of, the Collector or the Sub-Divisional Officer of the sub-division.