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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(4) in The General Rules (Civil), 1957

(4)A commission for preparation of a map or to make partition shall ordinarily be issued to a Civil Court Amin. When it is impracticable, in consequence of temporary pressure of business or for some other good and sufficient reason, to have it executed by the Civil Court Amin, a commission may be issued to a qualified Commissioner on the list of Commissioner framed by the District Judge under Rule 66.