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State of Rajasthan - Section

Section 204 in The Rajasthan Revenue Courts Manual, 1956

204. Arrangement of record.

- Records shall be kept in accordance with the dates of disposal of the cases to which they relate.Records of different kinds of cases e.g. original suits, appeals, shall be kept separately.Records of execution cases shall be kept in the same order in which the records of the corresponding original suits are kept.