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State of Rajasthan - Section

Section 34 in The Rajasthan Revenue Courts Manual, 1956

34. Prayer for an order of interlocutory nature.

- A prayer for stay execution or proceedings or for the vacating of an order staying execution or for admitting evidence or for any other order of an interlocutory nature shall not be contained in the memorandum of appeal or the application for review to which it relates but shall be made by a separate application.