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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 27 in The General Rules (Civil), 1986 27. Valuation to be noted on petitions. - In every suit, means of appeal, revision or petition on which an appealable order may be passed by the court, the plaintiff, appellant, revisioner or the petitioner (as the case may be) shall give the value of the subject-matter affected thereby.
