Section 32(6) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(6)If the mortgagor fails to pay the principal sum hereby secured with interest thereon or any installment or part thereof hereinbefore provided, the mortgagee may forthwith enforce against the same premises or any part thereto, all or any of the remedies of the holder of a single mortgage and shall also in addition to any other remedy available to him under law, have power to sell without the intervention of a court, the mortgagee property or any part thereof for realisation of the money due to him hereunder or at its discretion as arrears of land revenue under the Rajasthan Land Revenue Act, 1956 without prejudice to other remedies available to the mortgagee.
