Section 30 in The Rajasthan Revenue Courts Manual, 1956
30. Documents to accompany Memorandum of Appeal, Revision application.
- Every memorandum of appeal shall be accompanied by-(a)a coy of the decree or order against which the appeal or application is directed,(b)a copy of the judgment upon which such decree or order is founded.(c)a copy of the judgment of the court of the first instance whether the appeal or application is directed against an appellate order or decree, and(d)in the case of memorandum of appeal, which is filed after the expiry of the period of limitation, an application supported by the affidavit for extension of the period of limitation.
