Section 833 in Rules of the High Court of Judicature for Rajasthan, 1952
833. Order by the Court in certain cases.
- In the case of appeals to the Supreme Court, the Deputy Registrar shall before making an order for repayment obtain an order of the Court as to such repayment. The Deputy Registrar or the Court may before making an order of repayment direct notice to issue to any person or persons to show cause why such repayment should not be made.
