Section 698(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)When the Official Liquidator disclaims a leasehold interest, he shall forthwith file the disclaimer with the proceedings in Court. The disclaimer shall contain particulars of the interest disclaimed and a statement of the persons to whom notice of the disclaimer has been given. Until the disclaimer is filed by the Official Liquidator, the disclaimer shall be inoperative. A disclaimer or notice of disclaimer shall be in the prescribed form.
