Section 19A in Rajasthan Public Demands Recovery Act, 1952
19A. [ Liability of legal representative. - Where the certificate is executed against the legal representative, whether the name of such representative was originally mentioned in the certificate, or was substituted under section 19, he shall be liable only to the extent of the property of the deceased which has come to his hands and has not been duly disposed of and for the purpose of ascertaining such liability, the officer executing the certificate may compel such legal representative to produce such accounts as such officer thinks fit.] [Inserted by Act No. 25 of 1956.]
