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State of Rajasthan - Section

Section 63 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

63. Form of application for recovery of moneys referred to in sections 256 and 257.

- An application to the Collector for the recovery of any sum of money referred to in section 257 of the Act shall be form X.Note. - Present rule 63 and Form X have been newly added vide Revenue 'B' Department Notification No. F. 6(43) Revenue B/59, dated February 16, 1961, published in Rajasthan Gazette, Part IV-C, dated 30-3-1961.Form No. 1(Rule 24)Writ of Demand(See Section 229, Rajasthan Land Revenue Act, 1956)
1. Serial No.  
2. Estate Serial No.
3. Village  
4. Tehsil To
5. Name of defaulter  
6. Amount of arrear and installment   Whereas arrears amounting to Rs. ........are due by you onaccount of the ........installment of estate.......village.......Tehshil.......you are herby required to pay the same intothe Tehsil at.........within fifteen days from the date of theservice of this notice.
7 Date of issue
8. Name of Process-server
9. Date of service
10. Date of report of service
11. Remarks   Given under my hand and the seal of the Court, this...... dayof......19.
  I certify that this statement of account is correct.
Signature of Tehsil Signature of Tehsildar  
Revenue Accountant    
NOTE- The report required by rule 29(3) should be entered onthe reverse of the writ. Seal
.............................Signature of TehsildarForm No. II(Rule 24)Citation of Demand(See Section 229, Rajasthan Land Revenue Act, 1956)
1. Serial No.  
2. Estate Serial No.
3. Village  
4. Tehsil To
5. Name of defaulter  
6. Amount of arrear and installment   Whereas arrears amounting to Rs. ........are due by you onaccount of the ........installment of estate.......village.......Tehshil.......you are herbu required to appear in thisCourt in person on.......... day of …........ 19.........If the entire arrears plus the Talbana for this citation are notsooner paid.
7 Date of issue
8. Name of Process-server
9. Date of service
10. Date of report of service
11. Remarks  
  I certify that this statement of account is correct.   Take notice that if you fail to attend at the time and placementiond, the issue of a warrant for the attachement and sale ofproperty may follow.
Signature of Tehsil Signature of Tehsildar
Revenue Accountant     Given under my hand and the seal of the Court, this...... dayof......19. …....
NOTE- The report required by rule 29(3) should be entered onthe reverse of the writ. Seal
...................Signature of TehsildarForm No. III(Rule 29)Warrant of attachment of movable property(See section 230, Act 15 of 1956)To(Name and designation of the person who is toe execute the warrant.)Whereas of.............has defaulted in the sum of Rs............................due on account of land revenue or rent, you are hereby directed to attach the movable property of the said and unless the said..............shall pay to you the said sum of Rs...........together with Rs..............the costs of this attachment to hold the same until further orders from the Court.You are further directed to return this warrant on or before the day of 19 with an endorsement certifying the date and manner in which it has been executed, or why it has not been executed.Given under my hand and the seal of the Court this...................day of....... 19.........................................Collector or Sub-divisional OfficerSealForm No. IV(Rules 29 & 54)Warrant of Sale of Property(See Section 230, Act 15 of 1956)To,(Name and designation of the person who is to conduct the sale)These are to command you to sell by auction after giving...............days previous notice by affixing the same in the Court-house and after making due proclamation of the, attached proclamation of sale the movable property/land or other immovable property attached by this Court on the day of 19 for revenue or rent due by (here enter the name, father's name and caste of the defaulter) on account of the years (here enter the name of the estate, village, Tehsil and district in which the arrears are due).You are further commanded to return this warrant on or before the day of..............19...........with an endorsement certifying the manner in which it has been executed, or the reason why it has not been executed.Given under my hand and the seal of the Court this ............Collector or Sub-Divisional Officer.SealForm No. IV-A(See Rules 29 and 54)Proclamation of SaleCourt of the Collector........./Sub-Divisional Officer.................Notice is hereby given that under section 230/235/237 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) and order has been passed by this Court for the sale of the attached property mentioned in the annexed schedule for the recovery of arrears of revenue/rent and the costs of attachment and costs of sale specified in the said schedule due from...........S/o..........resident..........of...........defaulter..............The..........sale will be by public auction and the property will be put up for sale in the lots specified in the schedule.In the absence of any order of postponement the sale will be held by..........(name of Officer to be indicated), at at..............O'clock (Place of sale to be indicated) on the...day of...................the......... (month)...........19.........In the event, however of the arrears specified in the schedule and of the costs of the sale being tendered or paid before the knocking down of any lot, the sale will be stopped.At the sale the public generally are invited to bid, either personally or by duly authorised agent. No bid by, or on behalf of, the defaulter above mentioned however, will be accepted, nor will any sale to him be valid without the express permission of the court previously given. The following are the further conditions of sale-