Section 511 in Rules of the High Court of Judicature for Rajasthan, 1952
511. Order on the application.
- On the date fixed for the hearing of the application, the Court after hearing the parties, if they appear, either pass an order dismissing it or, in the case of an application under [sub-section] [Indian Income Tax 1922 repealed by Act No. 43 of 1961. Sections 66(2) (3) of the old Act analogous to sections 256 of the new Act.] (2) of section 66 of the Act, require the Appellate Tribunal to state the case and to refer it to the Court and, in the case of an application under sub-section (3), require the Appellate Tribunal to treat the application presented before it, as made within the time allowed under sub- section (1).
