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State of Rajasthan - Section

Section 59 in The Rajasthan Revenue Courts Manual, 1956

59. Personal attendance of the parties.

(a)Where the court sees reason to require personal appearance of the defendant, the summons shall order him to appear in person in the court on the date therein specified.
(b)Where the court sees reason to require the personal appearance of the plaintiff on the same day, it shall make an order for such an appearance.