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State of Rajasthan - Section

Section 91 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

91. Classification of papers, Nathi A and Nathi B.

- Before the record is consigned to record room, the Ahalmad of the court shall classify the papers on the reference file added by the civil court and put them in Nathi A or Nathi B, as the case may be, and shall note the classification against each paper entered in the general index of the reference file received from the civil court.