Section 767 in Rules of the High Court of Judicature for Rajasthan, 1952
767. Proof of publication.
- Proof of due publication of a citation by advertisement shall be by affidavit, unless the Judge or Registrar has directed that such citation be published once only in a single newspaper in which case a copy of the issue of the newspaper containing the said advertisement may be filed in lieu of an affidavit shall be in the prescribed form or as near thereto as circumstances permit.
