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[Cites 0, Cited by 5] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(1) in Rajasthan Land Revenue Act 1956

(1)If any party to a case or proceeding before a revenue Court or officer does not appear on the date fixed for hearing, or on any subsequent date or dates to which the hearing may have been postponed, the case or proceeding may be heard and determined in his absence or may be dismissed in default.