Section 242 in The Rajasthan Revenue Courts Manual, 1956
242. Application for inspection by party to a suit.
- Any party' to a suit, appeal or other proceeding in the court, and any such party's advocate, attorney or vakil, who has filed a document in writing as require by Order III. Rule 4 (1) of the Code may apply for an order to inspect the record, or any papers in such suit, appeal or other proceeding.
