Section 254 in Rules of the High Court of Judicature for Rajasthan, 1952
254. Form of pleadings and applications.
- All pleadings and applications shall be in the language of the Court and shall be drawn up in the manner provided in rules 126, 129 and 130 of Chapter IX with such modifications and adaptations as circumstances may require. Rule 135 of the same chapter shall with necessary modifications and adaptations also apply to such pleadings and applications.Material corrections or alterations shall be authenticated by the initials of the person verifying the plaint or written statement, or signing the application, as the case may be.
