Section 54(4) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(4)The proclamation of sale required to be issued under section 238 shall be in form No. IV-A and the warrant of sale thereof shall be in Form No. IV sale shall, without the consent in writing of the defaulter, take place until after the expiration of at least thirty days calculated from the date on which the copy of the proclamation has been served.
