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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(b) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(b)if the defaulter does not furnishes such security and some respectable person is willing to undertake the custody and to produced the live-stock or other movable property when required, order that it shall be placed in the custody of such person.