Section 21 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
21. Writs of attachment or sale against one or several defaulters but citation to appear against individuals.
- A single writs of demand, or a single writ for attachment and sale of movable property, may be issued against any one, or against some or all of a number of defaulters who are jointly responsible for the payment of the arrears, but a citation to appear must be issued separately in respect, of each defaulter required to attend.
