Section 131(2) in Rajasthan Municipalities Act, 2009
(2)No warrant for attachment and sale shall be issued under sub-Section (1) for the recovery of any sum due to the Municipality under this Act after the expiration of a period of three years from the date on which such warrant might have been issued under that sub-Section:Provided that after the expiry of the said period of three years the Municipality shall be entitled to request the concerned authorities for recovery of any sum due to the Municipality as arrears of land revenue.
