Section 248 in Rules of the High Court of Judicature for Rajasthan, 1952
248. Institution of suit.
(1)Every suit shall be instituted by the presentation of the plaint to the official appointed under Chapter XI, rule 154 of these Rules to receive applications.(2)The provisions of rules 154, 155, 157 and 158 of Chapter XI shall with necessary modifications and adaptations also apply to the presentation or plaints.
