Section 111 in The Rajasthan Law And Judicial Department Manual, 1952
111. Collector appointed to receive processes.
- For the purposes of rule 4 of Order XXV11 of the First Schedule of the Code of Civil Procedure, 1908 (V of 1908), the Collector shall be the agent of Government for receiving processes against Government issued by any Civil Court within his district in relation to any suit against Government or against a public officer in their service.
