Section 106 in The Rajasthan Law And Judicial Department Manual, 1952
106. Papers to be filed in certain circumstances.
- If, on a perusal of the report of the officer-in-charge, the Collector considers that the notice is frivolous or that the claim made by the notice-giver is on the face of it untenable, he may take no further action on it and file the papers and give an intimation accordingly to the notice-giver.
