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State of Uttar Pradesh - Section

Section 406 in The General Rules (Civil), 1957

406. Register of orders to Amin.

- In every civil court a register shall be maintained in Form No. 106 of all orders issued to the Amin. This register shall be checked by the Presiding Judge weekly, and he shall note in it, in his own handwriting, whether the explanation of delay is or is not satisfactory; and if it is not, what orders have been passed.