Section 179 in The Rajasthan Law And Judicial Department Manual, 1952
179. Fresh applications relating to matters disposed of not to be entertained.
(1)When an application for consent to the institution of a suit under section 91 or section 92 of the Code is disposed of by the Advocate-General or Collector no fresh application relating to the same subject matter should be entertained by either officer.(2)A copy of an order passed by the Advocate-General dismissing an application under section 91 or 92 of the Code shall be sent for information to the Collector and vice versa.
