Section 19(6) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(6)Where after the issue of a notice under sub-rule (2), a higher amount of dues is found to be recoverable from the intermediary, the Collector concerned shall issue immediately a supplementary notice to the intermediary, which shall also be in Form X. Subsequent procedure with respect to the amount mentioned in the supplementary notice shall be governed by the provisions contained above in respect of the first notice.
