Section 13 in Rajasthan Public Demands Recovery Act, 1952
13. Modes of execution.
- Subject to the other provisions of this Act, the amount due under a certificate may be recovered in one or more of the modes [specified in section 228 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956)] [Substituted by Act No. 42 of 1960.] and the provisions of [that act] [Substituted by Act No. 42 of 1960.] shall apply as if such amount were an area of land revenue due from the defaulter.
