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State of Rajasthan - Section

Section 65 in The Rajasthan Law And Judicial Department Manual, 1952

65. Procedure.

- Ordinarily the District Magistrate will propose the appeal. With this proposal he should send the records and a note of his own giving the facts of the case and stating where he thinks the court was wrong. If he took the opinion of the Public Prosecutor or the District Superintendent of Police, he should state or attach it separately.