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State of Rajasthan - Section

Section 22 in Rajasthan Public Demands Recovery Act, 1952

22. Place of suing.

- A suit under section 20 shall be instituted in a Civil Court [x x x] [Omitted by Act No. 22 of 1952.] having jurisdiction in the local area in which the office of the officer or authority charged with the realization of the public demand is situated.