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] [Section 59] [Entire Act] State of Rajasthan - Subsection Section 59(a) in The Rajasthan Revenue Courts Manual, 1956 (a)Where the court sees reason to require personal appearance of the defendant, the summons shall order him to appear in person in the court on the date therein specified.
