Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 47 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958 47. Issue of process for attachment and sale of land. - Process under this head may be issued only by the Collector, with the previous sanction of the Board where necessary under the Act.
