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State of Rajasthan - Section
Section 218 in The Rajasthan Revenue Courts Manual, 1956
218. Period of retention of books and registers in Courts before consignment to record room.
- The following registers and books shall be retained for the period specified against each:-| Description of register or book. | Period of retention in the court. |
| 1. Despatch | One year after completion |
| 2. Register of miscellaneous judicial cases not relating tosuits or other cases. | One year after completion |
| 3. Register of receipts of deposits | Three years after the items recorded in the register havebeen disposed of. |
| 4. Register of petty receipts and repayments. | -do- |
| 5. Register of application for execution of decrees andorders. | -do- |
| 6. Register of Revenue appeals or applications for review. | Fifteen years after completion. |