Section 4 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
4. Form of applications under section 5.
An application under section 5 shall be in Form I. It shall be presented to the court during office hours by the applicant personally, or through a legal practitioner or any duly authorised agent or may be sent by registered post addressed to the court, and shall be received by the court or by such person as may be authorised by the court to receive such applications.
