Section 20 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
20. Certification of statement of account.
- At the first issue of process for the recovery of an arrear, the statement of account prescribed by section 227 shall be drawn up by the Tehsil Revenue Accountant and signed by him and shall be certified by the Tehsildar.But if the first process issued is a writ or citation, the certificate of the Tehsildar shall be recorded on the counterfoil.
