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State of Rajasthan - Section

Section 139 in The Rajasthan Revenue Courts Manual, 1956

139. A copy of appellate judgment to be sent to the officer against whose order or decree the appeal was preferred.

- A copy of an appellate judgment sent to the lower courts shall, after noting the result in the appropriate register, be put up for perusal to the officer against whose order or decree the appeal was preferred. Such officer shall return the copy within a fortnight.