18. [ [Substituted by Punjab Government notification No. 2439-R-55/1988, dated the 6th July, 1955.]
A tenant exempted from production of certified copies of revenue records in suits instituted by him under the pre-existing rule 88 inserted by Punjab Government notification No. 8722, R-53-Spl., dated 31st December, 1953, shall be similarly exempted from producing such certified copies in appeals, applications for review or revisions filed or to be filed by him from orders or decrees passed in such suits. Such copies may be obtained by the court concerned itself.]
