Section 21 in Rajasthan Public Demands Recovery Act, 1952
21. Parties to the suit.
- (l) A suit under section 20 shall ordinarily be brought against the officer or authority charged with the realization of the public demand:Provided that where the suit is brought under clause (b) or clause (c) of sub-section (2) of the said section, the Collector shall also be made a party thereto.(2)The [State Government] [Substituted by Act No. 27 of 1957.] shall not be made a party to any suit under section 20 unless the public demand was due to the [State Government] [Substituted by Act No. 27 of 1957.].
