Section 149 in Telangana Land Revenue Act, 1317 F.
149. Mode of recording evidence in formal inquiry.
- In a formal inquiry, the officer making the inquiry shall in his own hand record evidence in full [***] [The words 'in urdu' were omitted by the A.P.A.O. 1957.] or cause it to be recorded in his presence and under his personal superintendence that it may be audible to him and sign it.The cases in which the officer making the inquiry is not able to record the evidence in his own hand, he shall, in the course of examination, make, in his own hand, a memorandum of the substance of the deposition of the witness and after signing it cause it to be put on the file. If such officer is not able to record such memorandum, he shall write the reason of his inability.
