299. Repayment application to be compared with record of case.
- If the record has not been sent to the record-room, the Munsarim or clerk of the court shall cause the application for repayment to be compared with the record of the case, and a report shall be made in columns 5, 6, 7 and 8 of the form of application and shall be signed by the Munsarim or clerk of the court. If the application be found to be incorrect or defective, the defect or error shall be noted upon it, and it shall be returned to the applicant for correction by him or for reference by him to the court.
