Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 451 in The General Rules (Civil), 1986 451. Explanation of amount of claim. - The words "the amount or value of the claims" in Rules 445, 446, 447 and 449 mean the value for purposes of jurisdiction as set forth in the plaint application or memorandum of appeal.
