Section 93 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
93. Entry in the register of references.
- On receipt of the record, the Ahalmad shall immediately make an entry thereof in the register of references maintained under Rule 94 and shall endorse on the reference the serial number of the said register. When the record is sent back to the civil court together with the finding of the revenue court, the date of the return of the record shall be similarly entered in the remarks column of the register.
