Section 13(1) in Jodhpur Development Authority Appellate Tribunal Rules, 2017
(1)On the application of parties in Form No. V certified copies of the order or judgment passed by the Tribunal shall be supplied to the parties by the Tribunal on payment of fee as specified in Rule 229 of the General Rules (Civil), 198G. Such fees shall be deposited in cash in the Authority. No such fee shall be charged from the Authority and the Government of Rajasthan.
