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State of Rajasthan - Section

Section 51 in The Rajasthan Revenue Courts Manual, 1956

51. Applications received by post.

- Every plaint, memorandum of application, appeal or petition, not being an application for copy, shall be returned to the sender with a note that it should be presented according to law:Provided that necessary postage stamps have been received with such application or petition: otherwise it shall be filed in the file book.