Section 24DDDD(1) in Rajasthan Tenancy (Government) Rules, 1955
(1)The application for declaration as valid of any sale, gift or bequest under Section 42B shall be made by the tenant in Form CC alongwith a fee of Rs. 10/-:[Provided that such application shall be made upto 31-3-2010.] [Substituted by Notification No. G.S.R. 9, dated 20.5.2009 (w.e.f. 17.12.1955).]
