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Rajasthan HC: Tenancy Act Mandates Maintainability of Revision Petition Only in “Decided” Case - (10 Mar 2025)

TENANCY

Rajasthan HC has observed that the Rajasthan Tenancy Act, 1955 mandates the maintainability of the revision petition only in a “decided” case by the subordinate revenue court where no appeal lies and secondly, on the ground of jurisdictional error committed by the lower revenue courts.

Tags : RAJASTHAN HIGH COURT   REVISION PETITION   DECIDED CASE  

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