Section 29(1) in Rajasthan Public Demands Recovery Act, 1952
(1)The [State Government] [Substituted by Rajasthan Act No. 27 of 1957.] may [by Notification in the] [Inserted & Omitted by Act No. 22 of 1952.] [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] make rules [x x x] [Inserted & Omitted by Act No. 22 of 1952.] for the purpose of carrying into effect the provisions thereof.
