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State of Rajasthan - Section

Section 380 in Rules of the High Court of Judicature for Rajasthan, 1952

380. Hearing person not served with notice.

- At the hearing of the application, any person who desires to be heard in opposition to the application and appears to the Court to be a proper person to be heard, may be heard notwithstanding that he has not been served with notice under rule 376 or 377.