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[Cites 0, Cited by 0] [Section 305] [Entire Act]

State of Rajasthan - Subsection

Section 305(a) in The Rajasthan Revenue Courts Manual, 1956

(a)Fees as shown in the table shall be charged for serving and executing processes issued by revenue courts, and for the services of the officer executing the processes or conducting sales in execution of orders of decrees of such revenue courts :