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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(3) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(3)An application under Section 177 of the Act shall contain, in addition to the particulars specified in clauses (a) to (c) and (e) of sub-rule (1), the ground on which ejectment is sought.