Section 154 in The Rajasthan Law And Judicial Department Manual, 1952
154. Further instructions for execution.
- After receiving the above report, the Collector, in case the debtor does not come forward to make arrangements for the settlement of the decree, shall furnish the Public Prosecutor with a copy of the list of debtor's property, and such further instructions and papers as may be necessary to enable the Public Prosecutor to apply for the execution of the decree. If the instructions received by the Public Prosecutor from the Collector are incomplete having regard to the provisions of Order XXI of the Code of Civil Procedure, 1908(V of 1908), the Public Prosecutor shall return the papers to the Collector and ask for supplementary instructions.
