168. Records of proceedings before the District Registrars.
- Every record of proceedings under the Act before a District Registrar will be prepared in accordance with the rules for Civil Courts subordinate to the High Court of Rajasthan.[168A. Register of appeals and applications. - Every District Registrar shall keep a register of appeals and applications filed before him under sections 72 and 73 of the Act in Form No. 23 given in Appendix I.] [Notification dated 25-8-1958. Published in R.G.G. Part IV-C, dated 13-11-1958;]
