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State of Rajasthan - Section

Section 39 in The Rajasthan Revenue Courts Manual, 1956

39. Affidavit in reply.

- Any person opposing the grant of an application or showing cause against an order may bring before the Court any facts or circumstances not contained in the application or affidavit of the other party by an affidavit containing in the form of a narrative the material facts and circumstances on which he relies.