Section 50 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
50. Collector should satisfy himself about probability of arrears being recovered from process u/s 234.
- Before having recourse to the provision of section 234. the Collector should satisfy himself, by reference to the village notes and other sources of information available to him: that there is a reasonable probability of the arrears being recovered by this process within the period of 10 years allowed by the Act. If he is not so satisfied, the transfer under section 234 shall not be made.
