(1)The parties, other than the State Government may apply for the return of the documents filed by them within three months from the date of communication of the Tribunals order and if no such application is made within such period, the Tribunal shall not be responsible for any loss or damage to the documents.(2)The records of the case and such other document as may be produced by the State representative shall after disposal of the case be returned to him along with the order of the Tribunal and his acknowledgement obtained.
