Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 8 in The Rajasthan Revenue Courts Manual, 1956

8. Cases not to be heard on holidays.

- Without the consent of the parties, and in the absence of urgent necessity no case shall be heard on a general holiday :Provided that on a general holiday the court shall not refuse to do any act or to make any order urgently required which may. with propriety, be done or made out of court.