Section 46 in The Rajasthan Revenue Courts Manual, 1956
46. Defective application or Memorandum of Appeal of objection may not be received.
- No application or memorandum of appeal or objection shall be received if it is not in the proper Form or it is not accompanied by the necessary documents:Provided that the Court may receive it and for sufficient cause shown, grant such time as it may consider proper for supplying such documents or removing such defects: andProvided further that nothing done under the first proviso shall have the effect of extending the period of limitation in the case of a memorandum of appeal where the copy of the judgment or decree or formal order is not filed within the prescribed time.If the required documents are not supplied or the defects are not removed within the time allowed by the Court the application or memorandum of appeal shall be rejected.
