Section 738 in Rules of the High Court of Judicature for Rajasthan, 1952
738. Recovery of dues as arrears of revenue.
- When the Court grants leave under section 45-T(3) of the Act for recovery of any amount found due to the Company, the Official Liquidator may apply to the proper revenue authorities to recover the said amount as an arrear of land revenue.[739. x x x] [Deleted by correction slip No. 108, published in Rajasthan Gazette No. 44, dated 2-2-1961. Part IV-C, p. 623.].
