Section 77 in The Rajasthan Revenue Courts Manual, 1956
77. Duty of court upon production of document.
- The court shall inspect and consider all documents as soon as possible after issues are framed and before evidence is produced, as shall-(a)where they are held by the court under Order XIII, Rule 3 to be irrelevant or otherwise, inadmissible, forthwith reject them:(b)where not rejected under Order XIII, Rule 3 and held to be irrelevant and admissible in evidence, admit them in evidence mark them as provided in Order XIII. Rule 4. and note facts in the record:(c)if a document, which is admitted in evidence and marked under the provisions of the preceding sub-rule requires to be proved by oral evidence to prove it and the party producing it does not produce any oral evidence to prove it the document at the conclusion of the party's evidence shall be marked by the court in the following manner:-"No oral evidence in proof of document"
