Section 163 in The Rajasthan Law And Judicial Department Manual, 1952
163. Inquiries about judgment debtors property to be made.
- If execution of a decree passed in favour of the Government is stayed by order of the appellate Court, the Public Prosecutor should immediately inform the Collector who should in the interval before the decision of the appeal have all necessary inquiries made as to the property of the judgment debtor unless such information has already been collected.
