Section 95 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
95. Reference file.
(a)The papers added to the record of the civil court, while it is in the revenue court shall not be classified and put in Nathi A or B but shall be kept in a single file called the "reference file". A serial number shall, however, be endorsed on each paper, as it is entered in the file index and brought on the reference file.(b)The reference file shall be added to the civil court record as soon as the revenue court has recorded its finding and the record so prepared with the finding shall be returned direct to the civil court from which it was originally received.
