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State of Rajasthan - Section

Section 31 in The Rajasthan Revenue Courts Manual, 1956

31. Memorandum of appeal or objections or application to be accompanied by copies thereof.

- Every memorandum of appeal or application for review shall be accompanied by as many typed copies thereof as there may be parties to be served.It shall be deemed to be sufficient compliance with this rule if the person presenting the memorandum of application gives a written undertaking to supply the necessary copies within three days of its admission.