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State of Rajasthan - Section

Section 196 in The Rajasthan Law And Judicial Department Manual, 1952

196. Annual statement by Collectors.

- The Collector shall submit to the Legal Remembrancer yearly on the 30th April, in Form "I" Appendix III an abstract statement showing the progress made in recovering all sums due to the Government in pauper suits and appeals. Collectors will also at the same time submit a report in Form "J" of Appendix III with regard to applications for leave to sue or to appeal as a pauper which were opposed by the Government during the year.