Section 23(8) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(8)Unless otherwise ordered by the Judge 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 rules of the High Court, Appellate Side.
