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State of Rajasthan - Section
Section 199 in The Rajasthan Revenue Courts Manual, 1956
199. Mode of certifying.
- A certificate in the form given below may be presented, under Order XXI. rule 2(1) of the Code to the court without any form a written application. Such certificate need not be stamped Should the certificate accompany a formal written application. such application shall be stamped under Court Fees Act. 1870 as adapted to Rajasthan, but the stamp shall not be charged as costs against the judgment debtor. The form of certificate shall be as follows:-| In the Court of | Of |
| .......................................Plaintiff | |
| Versus | |
| .................................Defendant. | |
| Suit No. …............. | of 19............. |