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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)If the District Magistrate considers that a case relating to a proceeding before the court of Session should be reported to the High Court, he may apply to Government to move for revision. Such application should show grounds for revision.