Section 263 in The Rajasthan Revenue Courts Manual, 1956
263. Copies to be made on stamped paper provided by applicant.
- Except for the use of the court, or in a case falling within rule 259, 260 and 266 no copy of any record or any part thereof or of any decree, order, proceeding, paper or other document in any record, shall be made, except on stamped paper provided by the person who has obtained an order for the copy.If necessary stamped paper is not available. Judicial water marked paper provided instead.
