Section 791 in Rules of the High Court of Judicature for Rajasthan, 1952
791. Issue of notice.
- After a petition has been presented, the Court may, if it is not in order or according to law, reject it. If it is not so rejected the Court shall direct notice thereof to be given to all persons mentioned in the petition and to such other person as may seem to be it to be affected by the proceeds, requiring all or any of such persons to show cause, within the time specified in the notice, why the relief sought in the petition should not be granted. Such notice shall be accompanied by copies of the petition and the affidavit, if any, copies being supplied by the petitioner.
