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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(2)Personal service shall be made by delivery to the defaulter or his agent of the second portion of the writ or citation. The other portion shall be brought back to the Tehsil by the process- server and attached to the counter-foil.