Section 157 in The Rajasthan Law And Judicial Department Manual, 1952
157. Instructions for satisfaction or taking out of execution.
- When the Public Prosecutor receives from the Collector instructions to satisfy or to take out execution of a decree he shall note the date of receipt on the back of the instructions and shall then at once carry them into effect, and shall be, from the date of receipt of instructions, responsible for all proceedings in Court in furtherance of them.
