Section 190 in The Rajasthan Revenue Courts Manual, 1956
190. Arrangement of papers in each part.
- The papers in each part of a record shall be arranged in the order in which they are set forth above. When there are several papers of the same kind they shall be arranged in chronological order except that when a witness has been cross-examined or re-examined at a later stage of the proceedings, such cross-examination or re-examination shall be attached to his original deposition.
