Section 6C in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
6C. Manner of issue of notice under section 6A (3).
A notice in respect of an application under section 6A shall be served in the manner laid down in rule 7.] [Inserted by Notification No. F. 7(80) Rev./D/61, Gr. I, dated 29.12.1961 (Published in Rajasthan Gazette, Part IV-C. Ex. Ord., dated 31.3.1962).]
