Section 121 in The Rajasthan Revenue Courts Manual, 1956
121. Party's fault in non-service of summons on witnesses.
- In all cases the court shall require a party applying for an adjournment, on the ground that a summons has not been duly served to show that he applied, where it was possible to so apply, for the issue of the summons in time to enable the service to be effected and that he performed every other act required for the issue and service thereof.
