104. Process from or to places outside the Delhi State.
(1)Process against a defaulter being or having property in a place outside Delhi State, can be issued against him or against such property only upon a certificate issued under Section 3 of the Revenue Recovery Act, 1890, to the District Officer of the place where the realization has to be made.(2)When the amount so recovered in a place outside Delhi State is received or when on the receipt of a certificate from the District Officer of a place outside Delhi State, an amount of arrear of that place is realized in Delhi State, the amount shall be paid into the Reserve Bank of India through the Tehsil and the Treasury in the usual manner. The former amount shall at once be brought to book by the Wasil-baqi navis and credited to the appropriate head in the khata concerned. At the end of each month, all the sums credited to the Reserve Bank on account of realization made in Delhi State on the receipt of certificates from places outside the Delhi State, shall be withdrawn and remitted to the District officer by whom the certificate is issued. Sums exceeding Rs. 15 shall be remitted by remittance transfer receipt and sums of Rs. 15 or less by postal money order, the money order commission being debited to the contract contingency of the Deputy Commissioner, Delhi.(3)A register in L.R. Form 26 shall be maintained by the Deputy Commissioner, Delhi for the record of certificates of recovery of land revenue issued to and recovered from places outside the Delhi State.
