Section 6(1)(a) in The Rajasthan Suits Valuation Act, 1958

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(a) in The Rajasthan Suits Valuation Act, 1958

(a)the objection was taken in the court of first instance at or before the hearing at which issues were first settled and recorded or in the lower appellate court in the memorandum of appeal to that court, and

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State of Rajasthan - Subsection

Section 6(1)(a) in The Rajasthan Suits Valuation Act, 1958