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[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Rajasthan - Subsection

Section 199(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)If the Collector decides that the application to sue or appeal in forma pauperis is fit to be opposed, he will ordinarily engage a local lawyer to appear and act on behalf of the Government.Note :- The local lawyer so engaged will be selected from amongst the panel of lawyers for Government cases where such a panel has been appointed.