Section 39 in The Rajasthan Court of Wards Act, 1951
39. Arrears of rent recoverable as arrears of land revenue.
- Notwithstanding anything to the contrary contained in any law for the time being in force, arrears of rent, rates and cesses due in respect of an estate under the charge of the Court of Wards (whether such rent, rates and cesses became due before or after the Court of Wards took charge) may, under the order of the Collector of the district in which such estate is situated, be recovered as arrears of land revenue by any process by which arrears of land revenue may for the tune being be recovered.
