Section 57 in Rajasthan Tenancy (Government) Rules, 1955
57. Agency for collection.
- The Collector shall then send the lists, together with the receipt-books, to the Tehsildar who shall either proceed to realise the arrears himself or shall entrust the duty to another officer who shall be [x x x] [Deleted by Am Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a Naib-Tehsildar or an Inspector of Land-Records. The arrears shall be recovered as arrears of land revenue.
