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State of Himachal Pradesh - Section

Section 4 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh

4.

Rules 34 to 46 of the Punjab Land Revenue Rules as applicable to Himachal Pradesh and rules 3-10 of the H.P. Tenancy Rules prescribe the procedure of Revenue officers and should be consulted. These rules prescribe that the statements and pleadings made by or on behalf of the parties to the revenue proceedings, whether oral or written shall be as brief as the nature of the case admits and shall not be argumentative. Every written application or statement filed by a party shell be drawn up and verified in the manner provided by the Code of Civil Procedure for written statements in suits. In fixing dates etc., the Revenue Officer is to follow the procedure of Revenue Courts and the provisions of the Code of Civil Procedure in respect of Commission's also apply in case of proceedings before a Revenue Officer. In proceedings before a Revenue Officer under the H.P. Tenancy & Land Reforms Act, 1972, the Revenue Officer shall make with his own hand a brief memorandum of statement of parties and witnesses at the time when each statement is made. In every proceeding in which an order is passed on the merits after inquiry, the Revenue Officer making the order shall record a brief statement of reasons on which it is founded. A Revenue Officer may at his discretion award expenses of witnesses not exceeding the sum to which they may be entitled in Civil Courts. In proceedings in which costs have been incurred, the final order shall a portion the costs which will be recoverable in the manner prescribed in section 76 of the H.P. Land Revenue Act. Revenue Officer's Orders of ejectment shall be enforced in the manner provided in the Code of Civil Procedure and in enforcing these orders, a Revenue Officer shall have all the powers in regard to contempts, resistance and the like which a Civil Court may exercise.The Memorandum to be made by a Revenue Officer under rule 40 of the Punjab Land Revenue Rule or rule 7 of the H.P. Tenancy and Land Reforms Rules shall be in Hindi.