Section 150 in The Rajasthan Law And Judicial Department Manual, 1952
150. CollectorÂ’s duty to execute decrees.
- It is the duty of the Collector to see that all necessary steps are taken for the execution of decrees and the realisation of moneys decreed in favour of the Government. When a decree has become final, either from not being appealed or from being confirmed on appeal, steps should at once be taken for executing the same.
