Section 21(8) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(8)Unless otherwise ordered by the judges or the Registrar at the instance of a party, the record shall be translated, if need be, and typed at the office of the Registrar and the charges therefor shall be calculated at the rates prescribed in the Appellate Side Rules of the High Court.
