Section 20 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
20. Cases in which Military Officer or Soldiers are concerned.
- Unnecessary delay in the case in which Military Officers or Soldiers or members of the Military Reserves are concerned should be avoided and the attention of the Revenue Officers and Revenue Courts is drawn to Chapter 6A and 6B of the High Court Rules and Orders Vol. I. In disposing the revenue business such as partition cases and appointment of Lambardars in which one of the parties to the case is a Military Officer or a Soldier on leave for a limited period, this fact should be taken into consideration by the Revenue Officer/ Revenue Courts in fixing the order in which the case shall be sent down for hearing and an attempt should be made to decide such cases within the period for which the officer or soldier has obtained leave to be present at the hearing.Section EWritten Statement(See Chapter IE, Volume I, ibid)
