55. Filing of appeal before receipt of Legal Remembrancer's instruction.
- If the period for appeal has almost expired before instructions are received from the Legal Remembrancer, the District Officer shall act on his own responsibility and file an appeal, if he thinks an appeal should be referred. When this is done, the fact should at once be reported to the Legal Remembrancer, and the Appellate Court should be asked to postpone the issue of notice to the respondent until the opinion of the Legal Remembrancer is received.
