Section 24 in The Rajasthan Revenue Courts Manual, 1956
24. Return of Vakalatnama with plaint.
- When returning a plaint for presentation to a proper court, the court may order the plaintiff to file a copy of the plaint to be put on record in place of the plaint. When a plaint is returned to a pleader or a recognised Agent of the plaintiffs, the authority executed in his favour shall also be returned to him.
