Section 267 in The Rajasthan Revenue Courts Manual, 1956
267. Signing examination and certification of copies.
- When a copy has been made, it shall be signed by the person who made it: and it shall be examined, corrected, if necessary, and certified to be true copy by the Head Copyist. If the copy was made by the Head Copyist or the Head Copyist is unable to certify, it shall be examined, corrected. if necessary and certified to be a true copy by some other person, selected by the Presiding Officer for that purpose.No copy of a document shall so certified to be a true copy unless it shows correct number of words there and also the value of the stamps if any. in the original document.No copy shall be delivered to an applicant until it has been examined and certified, in the manner stated above, and countersigned by the officer-in-charge.
