Section 260 in The Rajasthan Revenue Courts Manual, 1956
260. Government Law Officer.
(1)In case in which Government is a party copies of judgments, orders, decrees, and of any other paper required for purpose of conducting the case shall be supplied free of charges to the Government Law Officer.(2)A copy of the whole or any part of a record when required for the purpose of conducting any trial or investigation or appeal on the part of Government In any Revenue Courts, shall ordinarily, on application, be supplied free of charge to a Government Law Officer provided that, the Presiding Officer be of opinion that the demand made is in excess of what is necessary for the purpose stated in the application for such copy or copies, he may refuse to grant free of charges any or all of the copies applied for, and in such case, he shall at once report his refusal, with the reasons therefore to the Collector.(3)A copy of an award or agreement made under the Land Acquisition Act shall, on application, be supplied free of charge to a person claiming under such award or agreement.
