Section 44A(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
(2)If the refund is not made within the period specified in the notice, the Collector shall recover the same as an arrear of land revenue; and for so doing, he may make use of any of the processes for recovery of such arrears specified in section 228 of the Rajasthan Land Revenue Act, 1956, (Rajasthan act 15 of 1956).]Chapter-VIII Miscellaneous
