Section 921 in Rules of the High Court of Judicature for Rajasthan, 1952
921. Notice to withdraw documents.
- A notice shall be fixed up in a conspicuous part of the Court house stating that document filed in a case which may be returned having regard to the provisions of rule 9 of Order Xlll of the Code or section 294 of the Indian Succession Act, 1925, should be withdrawn as soon as the case has been finally disposed of and that if they are left in Court they will be kept at the risk of the owner.
