Section 67 in Rajasthan Tenancy (Government) Rules, 1955
67. [ Enquiry for summary ejectment of trespasser under Section 183-B. - The enquiry on an application under Section 183B shall be concluded as far as possible within 90 days of the receipt of the application. The application under sub-section (1) of Section 183B shall be in Form H.] [Inserted by Am. Notification Dated 8-10-1956, Published in Rajasthan Government Gazette, Part IV(C), Dated 25-10-1956.]
[Chapter XII] [Added by Notification No. G.S.R. 184, dated 16.3.2012 (w.e.f. 17.12.1955).]Rules to give effect to the provisions of Sec. 251-A of the Act
