Section 809J in Rules of the High Court of Judicature for Rajasthan, 1952
809J. Order of rectification to be sent to Registrar.
- A certified copy of every order directing notification of the register shall be sent by the Deputy Registrar (Judicial) to the Registrar who shall thereupon rectify the register accordingly. The cost of the certified copy shall be borne by the applicant or the appellant as the case may be.
