Section 208 in Rules of the High Court of Judicature for Rajasthan, 1952
208. Notice for refund on abatement of application.
- If the amount of any installment fixed in an estimate is paid after the expiry of the prescribed time or where time had been extended, after the expiry of such extended time, notice thereof shall be given to the party making the payment or his Advocate, and he may thereafter if so entitled under the rules make an application to the Deputy Registrar for its refund.
