Section 520 in Rules of the High Court of Judicature for Rajasthan, 1952
520. Application of Rules to similar proceedings under other Acts.
- The Rules contained in this chapter shall so far as may be and with necessary modifications and adaptations also apply to proceedings of similar nature under any other Act:Provided that where a reference may under the law be made by the Court or authority making the reference without an application by a party, the paper book shall be prepared under the direction and supervision of the Registrar and rules 515 and 516 shall not apply.
