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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in The Rajasthan Land Revenue (Partition) Rules, 1957

(3)In the case of an application for partition which the parties are allowed to withdraw before partition is completed, the costs incurred in the case up to the withdrawal shall be paid by the parties. These costs shall be estimated and adjusted by levy or refund in the same manner as in a case which is carried to completion.