Section 60 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
60. Notice.
(1)With the application referred to in Rule 58, the applicant shall present as many duplicate copies of notice as there are tenants (and in the case of an application under Section 175, transferee or subtenant) to be served with such notice, and shall also deposit the necessary process-fee for the service of such notice.(2)The form of notice to be used in an application under each of the sections mentioned in sub-rule (1) is noted below :-Application under Section 169 - Form UApplication under Section 174 - Form V.Application under Section 175 - Form W.Application under Section 177 - Form X.(3)Refusal to issue notice. - The Court shall refuse to issue the notice if it does not comply with the requirements of sub-rules (1) and (2).(4)In the case of land held directly from the State Government the notice by the Tehsildar shall be in Form U(1).
