Section 5(7) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(7)[ For all distrains and all sales effected under sub-section 3 of section 5 or sub-section (1) of section 13 the procedure followed shall be similar to that prescribed for attachment and sale of movable or immovable property for recovery of arrears of land revenue under the Rajasthan Land Revenue Act, 1956, and rules framed thereunder".] [Substituted by G.S.R. No. 64 vide notification No. F. 2(I) Agri/V/70, dated 4.8.1976 (Published in Rajashan Gazette Part IV-C dated 26.8.1976)]
