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State of Rajasthan - Section

Section 151 in The Rajasthan Law And Judicial Department Manual, 1952

151. Inspection of execution register.

- In the execution register sufficient space should be left to enter all the successive steps which are taken by the Collector for the execution of a decree When inspecting the Collector's office the commissioner should scrutinise the entries in this register and note in his inspection report any irregularity which he may find in regard to the execution of the decree.