Section 90 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
90. Entry in the case register.
- The date of despatch of the record to the civil court shall be entered in red ink by the Ahalmad in the remarks column of the case register. When the record is received back from the civil court together with its finding on the issue, the date of return of the record shall be similarly entered in red ink in the remarks column of the case register.
