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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(2) in Rajasthan Land Revenue Act 1956

(2)If, on the date fixed for hearing a case or proceeding, a Revenue Court or Officer finds that a summons or notice was not served on any party due to the failure of the opposite party to pay the requisite process-fees for such service, the case or proceeding may be dismissed in default of payment of such process fees.