Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(7)(ii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(ii)The State Government or the party effected may apply for an order to set aside the abatement; and if it is proved that it was prevented by any sufficient cause from continuing the suit or the proceeding, the court shall set aside the abatement upon such terms as to costs or otherwise as it thinks fit.