Section 167 in The Rajasthan Law And Judicial Department Manual, 1952
167. Legal RemembrancerÂ’s power to issue directions.
- If the Legal Remembrancer consider that the progress made in the execution of any decree is un-satisfactory, he may issue such orders and directions as he may consider necessary to the Collector. In case of gross neglect of or in attention to the order issued, the Legal Remembrancer may bring the matter to the notice of the Government.
