Section 26 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
26. Process servers for serving writs of demand and citations.
- Writs of demand and citations shall be served by fixed establishment of process-servers attached to the Tehsil, or by additional process-servers. Subject to the condition of funds being available to meet the cost, additional process servers may be temporarily entertained by the Collector.
