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 15 in The Rajasthan Revenue Courts Manual, 1956 15. Names and parentage etc. of parties to be written legibly. - In every pleading or petition, the names, parentage and residence of parties shall be written in bold and clear hand writing.
