Section 54 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
54. When sale of defaulter's specific area, patti or estate to be made.
(1)Recourse can only be had to sale under section 235 when the processes specified in the previous sections of that Act would be insufficient for the recovery of the arrear.(2)In proposing sale under section 235 the Collector shall state what the annual assets and the annual demand amount to, and shall report if the arrears are due to the severity of the original assessment or the property having deteriorated, and, if the latter, whether the deterioration is due to bed management or to causes beyond the estate-holder's control.(3)Proposals for sale of immovable property under section 237 can only be made when the land on which the arrear accursed has been sold and the arrear has not been fully liquidated by the proceeds of the sale.(4)The proclamation of sale required to be issued under section 238 shall be in form No. IV-A and the warrant of sale thereof shall be in Form No. IV sale shall, without the consent in writing of the defaulter, take place until after the expiration of at least thirty days calculated from the date on which the copy of the proclamation has been served.
