Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 306] [Entire Act] State of Rajasthan - Subsection Section 306(1) in The Rajasthan Revenue Courts Manual, 1956 (1)any process which may be issued by any court, of its own motion unless the order of the court is for payment of the necessary process by a party:
