Section 108 in The Rajasthan District Boards Act, 1954
108. Recovery of rent on land.
(1)Where any sum is due on account of rent from a person to a Board in respect of land vested in or entrusted to the management of the Board, the Board may apply to the Collector to recover any arrear of such rent as if it were an arrear of land revenue.(2)The Collector on being satisfied that the sum is due shall proceed to recover it as an arrear of land revenue.
