112. Assessment of mesne profits under a decree against Government.
- The District Officer shall inform the Legal Remembrancer of any enquiry under Order XX, Rule 12 of the Civil Procedure Code for the assessment of mesne profits under a decree against Government and shall keep him informed of the progress and result of the proceedings. It will then be the duty of Legal Remembrancer to inform the Finance Department of any proceedings which are likely to result in the award of a substantial sum as mesne profits against Government.
