Section 197 in The Rajasthan Revenue Courts Manual, 1956
197. Duty of Reader and Office.
- It shall be the duty of the Reader or Official concerned to receive applications for execution, and before putting up an application for orders, the office shall, by reference to its registers, ascertain and report whether the requirements of Order XXI, rule 11 to 14 applicable to the case have been complied with and the application is within time and jurisdiction.The office report shall state that the application is in order or if it be not in order, shall state the exact defect and how the defect should be remedied.The execution application should, as a rule, be put up before the Presiding Officer on the next working day.
