Section 5(10) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(10)The Collector shall thereupon stop all recovery proceedings and pass an order directing that necessary entries be made by the Sub-Registrar and Tehsildar concerned, in their books and record of rights, -vesting the rights to the property which belonged to the defaulting cultivator, in the name of Bank in discharge of all liabilities of the cultivator, for the amount of loan, for which the property was charged.
