Section 47 in The Rajasthan Law And Judicial Department Manual, 1952
47. Personal discussion.
(1)Much time and work may be saved to all concerned by oral discussion; and both the officer making a reference and Legal Remembrancer may ask for an appointment for this purpose.(2)When the officer making the reference desires an appointment he should ordinarily make the reference first in accordance with rule 14 to enable the Legal Remembrancer to carry on the discussion profitably.
