Section 530 in Rules of the High Court of Judicature for Rajasthan, 1952
530. Application to dispense with "and reduced".
- An application under section 57 of the Act for an order dispensing with the addition of the words "and reduced" may be made ex parte at or after the presentation of a petition; provided that the Judge may direct notice to be given of such application or adjourn the consideration thereof as he thinks fit.
