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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Rajasthan - Subsection

Section 162(e) in The Rajasthan Revenue Courts Manual, 1956

(e)The returnable date to be specified in the documents shall be so fixed as to allow sufficient time for execution and return of the documents to India before the date fixed for the next hearing of the suit. In no case shall the returnable date be less than six months after the date on which the documents are finally despatched to the Board of Revenue.