Section 17 in The Rajasthan Revenue Courts Manual, 1956
17. Separate applications for distinct subject matter.
- Separate applications shall be made in regard to distinct subject matters. No application containing argumentative matter, for example quotations and discussion of the effect of Section of Acts or of certain rulings of the High Court or the Board, shall be placed on record. They shall be returned to the applicants without any order except an endorsement that the application is returned.
