51. In second appeals from orders (including orders under Section 47 of the Code of Civil Procedure) irrespective of value, and in appeals from remand order under Order 41, Rule 23 of the same Code, the paper-book shall be in type and shall consist of -
(a)the order or orders, judgment or judgments of the subordinate Court or Courts;(b)the memorandum of appeal to the High Court.So many copies of the paper-book as may be necessary for the use of the Court shall be prepared in the office free of cost. For the first copy the original papers and certified copies filed by the appellant may be used, if clean and clearly legible.
