Section 124 in The Rajasthan Revenue Courts Manual, 1956
124. Witnesses in attendance to be examined
- On the day fixed for recording the evidence of witnesses, the evidence of all witnesses in attendance shall, so far as it possible, be recorded. That some witnesses have not attended is no reason for not recording the evidence of those in attendance. If the examination of all the witnesses is not concluded on the same day. it shall be proceeded with, if possible from day to day.(H)-Judgment and Decree
