Section 190 in The Rajasthan Law And Judicial Department Manual, 1952
190. Pauper cases In High Court.
- In the High Court, copies of the decrees in appeals in forma pauperis will be supplied to the law officers attached to the court, and they should forward them without delay to the Legal Remembrancer. The Legal Remembrancer shall send such copies to the Collector concerned with instructions that proper steps be immediately taken to recover the dues of the State.
