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State of Rajasthan - Section

Section 16 in Rajasthan Relief of Agricultural Indebtedness Act, 1957

16. Application of Civil Court procedure to Debt Relief Court.

— The Debt Relief Court, in regard to proceedings under this Act, shall so far as is practicable, have the same powers and shall follow the same procedure as it would have and follow, if it were a Court of Original Civil Jurisdiction.