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State of Rajasthan - Section

Section 4 in The Rajasthan Land Revenue (Eviction of Trespasser) Rules, 1975

4. Warrant for arrest to direct trespasser to be brought out.

- Every warrant issued under section 91 for the arrest of the trespasser shall direct the officer entrusted with its execution to bring him before the Tehsildar with all convenient speed, such warrant shall be in form B.