Section 3(2)(a) in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
(a)[is or has been a Munsif or Civil Judge] [Substitued by notification No. F.1 (1681) Rev./57, dated 1.5.1958 (Published in Rajasthan. Gazette, Part IV-C, Ex.-ord., date 2.5.1958];