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State of Rajasthan - Section
Section 28 in The Rajasthan Revenue Courts Manual, 1956
28. General Heading of Memorandum of appeal or applications.
- Every Memorandum of appeal or application for revision or review shall be in the language of the Court fairly and legibly written or type-written provided with quarter margin on one side only on the Government water-marked paper and shall bear the general heading "In the Court of......" and shall have written immediately below the heading the following:-| (a) In the case of a Memorandum of appeal or application forreview | The description such as first appeal, second appeal orapplication for review as the case may be followed by the Sectionand Act or by the Rule under which it is filed and words"No....of (year)....and |
| (b) In the case of other applications. | Revenue Miscellaneous case No for year section Act or Ruleunder which it is fixed: |