Section 61 in The Rajasthan Revenue Courts Manual, 1956

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- Revenue Courts shall allow the registered clerks of lawyers practicing before them-

(1)to present-(a) applications signed by their employer for-

(i)copies:

(ii)return of documents:

(iii)repayment of deposits:

(iv)inspection of records:

(b)all applications similarly signed of a routine nature:

(2)to take delivery of copies:

(3)to tender money:

(4)to identify persons verifying affidavit:

(5)to take notes from cause lists:

(6)to present appeals on behalf of employers: and

(7)to present plaints on behalf of employers:Provided that these clerks shall not be allowed to inspect records.

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