272. Repayment application to be compared with record of cash.
- If the record has not been sent to the record room the Munsarim or the Reader shall cause particulars of the application for repayment to be compared with the record of the case, and a report shall be made in columns 5, 6 and 7 of the form of application and shall be signed by the Munsarim of the court concerned, as the case may be, if the application be found to be incorrect or defective, the defect or error shall be noted upon it and it shall be returned to the applicant for correction by him or for reference by him to the court.
