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State of Rajasthan - Section
Section 94 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
94. Register of References.
- For references received under the provisions of Section 242 of the Act, a Register of References shall be maintained in the court of each Assistant Collector in the following form.| S. No. of reference | S. No. of case on the file of civil court | Name of civil court making reference | District and village | Name of parents | Nature of case with reference to section ofLaw | Date of receipt of record with reference | Date of return of record with finding | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |