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State of Rajasthan - Section

Section 181 in The Rajasthan Revenue Courts Manual, 1956

181. Keeping of parts of a record.

- When a record is divided into parts whether each part shall be kept in a separate file or whether two or more or all the parts of a record shall be stitched together in one file, shall be determined in each case having regard to the nature of the case and the size which the record is likely to attain.