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State of Rajasthan - Section

Section 32 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

32. Particulars to be given in warrant for sale of movable property.

- Every warrant for the sale of movable property shall specify the amount for the recovery of which sale is ordered, and shall require the property to be sold in default of such amount after the lapse of such period as may be specified.