Section 26 in The Rajasthan Revenue Courts Manual, 1956
26. Written statements.
-Written statement shall be as brief as the nature of the case admits. They should not be argumentative but should be confirmed as much as possible to a single narrative of the fact which the party presenting the written statement believes to be material to the case and which he believed he will be able to prove.Division and numbering of paragraphs of a written statement. - Every written statement where necessary be divided into paragraphs numbered consecutively and each paragraph must contain, as nearly as may be. a separate allegation.
