Section 26 in Punjab Courts Act - Rules Framed under Section 46-A
26. Order to re-write a petition.
- Any Judicial or Revenue Officer or Court may order a licensed petition-writer to re-write any petition written by him which contravenes rule 13, or is illegible, obscure or prolex, or contains any irrelevant matter, or misquotation or is, from any other cause, in the opinion of such Officer or Court, informal or otherwise objectionable. An order passed under this rule shall not be open to revision by any Officer or Court other than the Officer or Court which made the order.
