Section 169 in The Rajasthan Revenue Courts Manual, 1956
169. Public Officer summoned for personal appearance.
- Neither of the preceding two rules shall apply where an officer or a soldier, sailor or airman in the Military. Naval or Air Forces of the Union of India or a Public Officer is summoned as a defendant under Order V, rule 1. In such cases he shall make his own arrangement, if he wishes to appear in court in person.
