Section 152 in The Rajasthan Law And Judicial Department Manual, 1952
152. Enquiry about debtors property.
(1)Before application is made for the execution of a decree, the Collector shall ascertain what property, movable, or immovable, the debtor possesses.(2)If it is proposed to execute a decree by sale of immovable property a Certificate from the sub-Registrar within whose Sub-District, such property is situated showing that the Sub- Registrar has searched the concerned records for the twelve years preceding the mortgage or attachment as the case may be, and stating the encumbrances, if any, which he has found on the property, should be sept by the Collector to the Public Prosecutor vide Order XXI, Rule 108 of the Code of Civil Procedure, 1908 (V of 1908).
