Section 30(2) in Rajasthan Public Demands Recovery Act, 1952
(2)Nothing in this Act shall be construed-(a)to impair any security provided by any other enactment for the time being in force, for the recovery of any dues, debt or demand, to which the provisions of this Act are applicable, or(b)to authorize the arrest or detention in the civil prison of any person for the recovery of any tax payable to a local authority.
