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State of Rajasthan - Section

Section 132 in The Rajasthan Revenue Courts Manual, 1956

132. Completed cases to be decided by the officer before proceeding on transfer.

- When a Presiding Officer is transferred he shall write out judgments in all cases ripe for decision. When he cannot do so. he shall take the record to his new Station and there finish the judgment and after finishing the judgment then return the record to his successor who shall pronounce them. If owing to the bulk of the record or other important reasons, it be not considered desirable that he should take it with him. the judgment must be written before the transfer takes place.