46. Summoning of Settlement Records and records of Judicial or quasi-Judicial Tribunals.
- When a court requires the production of any settlement record in which the Settlement Officer acted in a judicial capacity, it shall be summoned in the manner provided by Order XIII, Rule 10 of the Code. Similarly when a court requires the production of any record of Judicial or quasi-Judicial Tribunal, it shall be summoned in the manner provided by Order XIII, Rule 10 of the Code. In other cases the procedure prescribed in Order XVI, Rule 6 of the Code shall be followed.The summons to produce such documents shall be issued to the Collector or the Settlement Officer, who has custody of the record, who may send the documents by messenger or registered post.
