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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Rajasthan - Subsection

Section 178(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)In the case of an application under section 91, the enquiry may as far as possible, be directed towards the following issues :-
(i)Whether there exists public nuisance, if so, of what nature ?
(ii)Are the applicants fit and proper persons to be entrusted with the conduct of the suit ?