Section 24 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
24. Writs of demand or citation should ordinarily issue before other process is resorted to.
- Process under section 229 is not required by law to precede process under section 231 (attachment of land) but. ordinarily a writ in Form I or a citation to appear in Form II, should issue before any other process is resorted to.
