Section 8(2) in Rajasthan Public Demands Recovery Act, 1952
(2)[ A Collector to whom, a petition has been presented under sub-section (1) shall [x x x] [Substituted by Act No. 22 of 1952.] where the certificate has been transmitted to such Collector under section 5, [x x x] [Omitted and Substituted by Act No. 42 of 1960.] forward the petition [to] [Omitted & Substituted by Act No. 42 of 1960.] the Collector in whose office the certificate has been originally filed.] [Substituted by Rajasthan Act 25 of 1956.]
