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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Rajasthan - Subsection

Section 232(6) in The Rajasthan Revenue Courts Manual, 1956

(6)An acknowledgement shall be invariably required from the court to which a parcel containing a record has been sent and in the event of not being received within a reasonable time the matter shall be brought to the notice of the presiding officer, and an inquiry made to ascertain the cause.