- (i) An application that the Financial Commissioner should exercise the powers conferred by section 84 of the Punjab Tenancy Act, 1887, drawn or supported by an Advocate or Pleader or by a Revenue Agent admitted to practise in the Financial Commissioner's Court, shall specify the particular ground on which the aid of the Financial Commissioner's Court is invoked.(a)If the ground be that the court which decided the case exercise a jurisdiction not vested in it by law, the application shall set out clearly the particular exercise of jurisdiction complained of;(b)if it be that the court which decided the case failed to exercise a jurisdiction so vested, the jurisdiction which ought in the applicant's opinion, to have, but has not, been exercised, shall be clearly set out;(c)if it be that the court acted in the exercise of its jurisdiction with material irregularity the particular irregularity or irregularities complained of shall be similarly set out.(ii)The clerk of court is hereby authorized to return for amendment, within a time to be specified in an order to be recorded by him on the application, any application, not drawn up in conformity with the foregoing directions.
