Section 29 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
29. Process under section 230 to be issued by Collector or S.D.O.
(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.(2)The warrant of attachment of movable property shall be in Form III and that for sale in FORM IV. and the proclamation of sale shall be in Form IV A. No sale shall, without the consent of the defaulter in writing, take place until after the expiration of at least fifteen days calculated from the date on which the proclamation has been served.
