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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(3) in Rajasthan State Legal Services Authority Regulations, 1999

(3)On receipt of an application moved before Lok Adalat by any one of the parties for settlement of dispute in the Lok Adalat, the concerned Lok Adalat shall send the application to the concerned court for appropriate action under intimation to the applicant.