Section 95(a) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(a)The papers added to the record of the civil court, while it is in the revenue court shall not be classified and put in Nathi A or B but shall be kept in a single file called the "reference file". A serial number shall, however, be endorsed on each paper, as it is entered in the file index and brought on the reference file.
