Section 45 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
45. [ Enquires how to be conducted. [Substituted by Notification No. F. 4(361) Revenue A/55, dated 2-12-1955, published in Rajasthan Gazette Part IV-C, dated 14-1-56.]
- All Enquires under the Act shall, unless otherwise specifically provided therein or in these rules, be conducted:-(a)in contested cases, in the manner provided by law for the trial of a suit in a revenue court,(b)in other cases, in the manner provided by law for the trial of an application by a revenue court.]
