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State of Rajasthan - Section

Section 244 in The Rajasthan Revenue Courts Manual, 1956

244. Form and fees for application.

- Every application for inspection of record shall be in writing and shall set forth :-(a)the name and description of the applicant, and his position, (if any in the suit or proceedings):(b)the following particulars concerning the record of which inspection is desired-(i)Number and year of case.(ii)Name of court.(iii)Title of case, and(iv)Date of disposal when the case has been disposed of, find date of hearing when the case is pending.
(2)The fees for the inspection of records shall be paid in court fee labels in accordance with the following scale viz.-
(i) Ordinary Eight annas
(ii) Urgent One rupee
(3)Inspection on an ordinary application shall be allowed on the day following the date on which the application is made or on a subsequent day mentioned in the order.
(4)Inspection of an urgent application, shall, as a rule, be allowed on the same day.