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State of Rajasthan - Section

Section 107 in The Rajasthan Revenue Courts Manual, 1956

107. Particulars to be given in the order for local investigation.

- When issuing a commission for making a local investigation under Order XXVI, Rule 9. the court shall define the points on which the Commissioner has to report. No point which can conveniently mid ought to be substantiated by the parties by evidence at the trial shall be referred to the Commissioner.