Section 27 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
27. Only one writs of demand to issue in respect of some arrear.
- Not more than one writ shall be issued in respect of the same arrear to any defaulter, except under the express order of the Collector. If the arrears are not paid within fifteen days from the date of service, other measures should promptly be taken.
