Section 87 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
87. Process fee to be paid by party raising the issue.
- A revenue courts shall, before forwarding the record to the civil court under the provisions of Section 239 of the Act, require the party who has raised the question of proprietary right in the land in suit to pay the process fees for the issue of notices by the civil court for the attendance of the parties between whom such question has arisen and shall note in its order forwarding the record of the civil court that such process fees have been realised. Such fees shall be charged in court fee stamps.
