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State of Rajasthan - Section

Section 187 in The Rajasthan Revenue Courts Manual, 1956

187. Order requiring reasons should not be written on order sheet.

- An order the reasons for which require to be recorded at length shall not be written on the order sheet, but a note of the order and of the date on which it was made shall be entered in it There shall be separate entry in the order sheet for each distinct order or event. Each separate entry shall bear a serial number and where such entry is a reference to a record appearing elsewhere on the file, its serial number shall be noted on such record.