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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(b) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(b)The reference file shall be added to the civil court record as soon as the revenue court has recorded its finding and the record so prepared with the finding shall be returned direct to the civil court from which it was originally received.