Section 254 in The Rajasthan Revenue Courts Manual, 1956
254. Details necessary in application for copy.
- Every application for a copy shall be on the prescribed form and shall set forth:(1)the name and description of the applicant, and his position (if any) in the suit or proceeding, from the records of which the copy is asked for:(2)the description of the document of which a copy is required:(3)the following particulars concerning the record from which the copy is sought : -(i)Number and year of case:(ii)Name of court:(iii)Title of case: and(iv)Date of disposal when the case has been disposed of and the date of hearing, when the case is pending:(4)whether or not the application is 'Urgent'.
