141. Issue of writ of demand when necessary (Section 169).
(1)No process for the recovery of arrears of land revenue under section 170 shall be issued against a defaulter unless a writ of demand has been served on him and the arrears remain unpaid.(2)If the defaulter is a resident of any other Tahsil, the Tahsildar may serve the writ of demand either directly or through the Tahsildar of the concerned Tahsil.(3)Every writ of demand shall be issued in R.C. Form-36.
