Section 123 in Rules of the High Court of Judicature for Rajasthan, 1952
123. Inconsistency of any Rule in Parts III, IV, V or VII with any other rule.
(1)Where any Rule contained in Part III, IV, V or VII is inconsistent with any rule in any other part, the former shall prevail and the latter, shall, to the extent of such inconsistency, be deemed to have been modified or repealed so far as the former is concerned.(2)Application of certain Rules in Part n to part in to V and VII. - Subject to the provisions of sub-rule (1), the Rule contained in Part II shall, so far as may be and with necessary modifications and adaptations, also apply to proceedings under Parts III, IV, V and VII.
