Section 238 in The Rajasthan Revenue Courts Manual, 1956
238. Power of Presiding Officer to examine records.
- The Presiding Officer of a Court requiring to examine at his private residence a record of a case of bis court, may take charge of such record. The official in whose custody such record may be. shall enter in a register to be kept in the office for that purpose, a note describing the record so taken charge of by the officer, the date when the officer took charge of the record, and the date when the same was returned by the said official.
