Section 175 in Rules of the High Court of Judicature for Rajasthan, 1952
175. Interpretation.
- In this Chapter, unless the context otherwise requires-(a)"Necessary papers" mean papers mentioned in clauses (a) to (g) of rule 176:(b)"Application for Paper Book" means an application by a party made with a view to certain papers being copied and typed in accordance with the rules contained in this Chapter.(c)"First appeal" does not include an Execution First Appeal.
