Section 63 in The Rajasthan Revenue Courts Manual, 1956
63. Opposite party to record admission or denial on documents.
- A party desiring to produce any document in court shall, before producing it in court, obtain admission or denial recorded on the back of the document by the opposite party's lawyer. If the opposite party is not represented by a lawyer, the court shall get admission or denial recorded by the party in its presence and may, for the purpose, examine the party.
