67. Statement of case by the Chief Controlling Revenue Authority to [High Court] [Substituted, by Rajajasthan Act 7 of 2004 [27-5-2004].]
- Chief Controlling Revenue Authority may state any case referred to it under section 65, or otherwise coming to its notice and refer such case, with its own opinion thereon, the the [High Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].]Provided that no reference shall be made under this section unless it is accompanied by a satisfactory proof of the payment of fifty percent of recoverable amount.
