Section 293 in The Rajasthan Revenue Courts Manual, 1956
293. Effect of falsely valuing the claim.
- Notwithstanding anything contained in these rules the court may order that no sum in respect of Advocates' fee shall be included in the table of costs of a party, in whose plaint, memorandum of appeal or application as the case may be, the value of the claim has been falsely and dishonestly stated. In such case, the Court may allow such additional sum to be included in the table of costs by the other party on account of Advocates' fee as may appear to it to be reasonable.
