Section 41 in The Rajasthan Revenue Courts Manual, 1956
41. Affidavit in an application for stay.
- The affidavit accompanying an application for stay of execution of or proceedings under a decree or order shall contain such of the following particulars as may be material to such application, namely :-(a)the date of the decree or order.(b)the particulars and natures of the suit to which the proceedings relate and the court to which the stay order is to be communicated,(c)the date of the order for sale, if any,(d)the grounds upon which the stay is sought, and(e)where stay is sought under Rule 5 (i) of the Order XLI of the Code, the facts necessary to satisfy the Court as to the matters mentioned in sub-Rule (3) of that.
