(1)A single writ of demand, or a single writ for attachment and sale of movable property, may be issued against anyone, or against some or all of a number of defaulters who are jointly responsible for the payment of the arrears; but a citation to appear or a warrant of arrest must be issued separately in respect of each defaulter required to attend or to be arrested.(2)Subject to the provisions of the Act, process shall ordinarily issue in respect of the whole of the arrears due from the defaulter, whether such arrears are due in respect of one or more Khata Khataunis.(b)Writs of Demand and Citations
