7. [ Procedure for the recovery of Government demands also applicable to Sarf-i-khas demands. [Amended by Act No. III of 1322 F.]
- The procedure for the recovery of Government demands, laid down in the foregoing sections, shall also apply to such demand of the Sarf-i-khas as are of the nature specified in section 2.]The First Schedule(See section 3)I, .................................., [Collector] [Substituted by A. O., 1956.] of .................................. District, declare by this memorandum that the following Government demand is recoverable from ......................... son of ........................ resident of ...............................Particulars of the demand :-The above mentioned sums are recoverable under the Government Demands Act.Signature of [Collector] [Substituted by A. O. 1956.] of the District.(Official Seal)The Second Schedule(See section 4)From :The Office of the [Collector] [Substituted by A. O., 1956.] of................. district ..................... dated ........ 13 .......... F.To............... son of........................resident of.................................A memorandum for Government demand prepared by the [Collector] [Substituted by A. O., 1956.] of ........................... District, dated ......................F. ...corresponding to 13 ........ H., is sent to you with this notice, and within two months from the date of receipt of this notice, you are required to pay the demand shown in the said memorandum or to file any objection to such payment; otherwise, after the expiry of the said period, recovery proceedings will be taken under section 4.Signature of [Collector] [Substituted by A. O., 1956.] of the District.(Official Seal)
