Section 32 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
32. Notice against Jagirdar.
- For the recovery of the amount of any penalty imposed by the Collector or of any rent.cess or other due order by him to be refunded, the Collector shall issue a notice calling upon the Jagirdar to deposit such amount within a week of the receipt of the notice and on the latter's failure so to deposit, shall cause a certificate for the amount to be drawn up and filed under the Rajasthan Public Demands Recovery Act, 1952.
