Section 800(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)Any person other than the officer appointed under section 17A of the Indian Divorce Act, 1869, wishing to show cause against a decree nisi being made absolute may after obtaining the leave of the Court enter an appearance in the proceeding in which the said decree was pronounced, and at the same time file an affidavit setting forth the facts upon which he relies.
