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[Cites 0, Cited by 1] [Section 11(4)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4)(c) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(c)If the deficit fee is not paid within the time fixed and the default is in respect of a relief which has been dismissed by the lower Court and which the appellant seeks in appeal, the appeal shall be dismissed, but if the default is in respect of a relief which has been decreed by the lower Court, the deficit fee shall be recoverable as if it were an arrear of land revenue.