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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(2)If the Tehsildar issued such process against a defaulter residing in another Tehsil within the district, he may do so either direct or through the Tehsildar or such other Tehsil.