Section 23 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
23. Process u/s 229 to be issued by Tehsildar, S.D.O. or Collector.
(1)Process under section 229 (writs of demand or citation to appear) shall be issued by the Tehsildar of the Tehsil in which the arrears fell due, or by order of the Collector or the Sub-division Officer of the sub-division.(2)If the Tehsildar issued such process against a defaulter residing in another Tehsil within the district, he may do so either direct or through the Tehsildar or such other Tehsil.
