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[Cites 0, Cited by 0] [Section 699] [Entire Act]

State of Rajasthan - Subsection

Section 699(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)Any application under sub-section (6) of section 230-A of the Act for an order for the vesting of any disclaimed property in or the delivery of any such property to any person shall be supported by the affidavit filed on the application for leave to disclaim such property.