Section 249 in Rules of the High Court of Judicature for Rajasthan, 1952
249. Application of section 4 of the Court Fees Act, 1870, as adapted to Rajasthan.
- The provisions of section 4 of the Court Fees Act, 1870, as adapted to Rajasthan, with respect to the payment of court fees in cases coming before the Court in the exercise of its extraordinary original civil jurisdiction.
