Section 16(7) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
(7)The Revenue Tehsildar shall, on receipt of the recovery list of the cost of consolidation proceedings in Form C.H. I. get the same entered in the register in Form C.H. 2 to be maintained by the Wasil Baqi Navis and thereafter take necessary steps for the realisation of the demand in accordance with law.
