Section 45 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
45. Manner of holding enquiries under Section 9.
- All enquiries under the Act shall unless otherwise specifically provided therein or in these rules be conducted:-(a)In contested cases in the manner provided by law for the trial of a suit in a revenue Court; and(b)In other cases in the manner provided by law or the trial of an application by a revenue Court.
