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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(1)With the application referred to in Rule 58, the applicant shall present as many duplicate copies of notice as there are tenants (and in the case of an application under Section 175, transferee or subtenant) to be served with such notice, and shall also deposit the necessary process-fee for the service of such notice.