Section 84 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
84. Decree.
- The decree should be framed by the Revenue Officer with the most careful attention to its object. It must agree with the judgment, and not only complete in itself but also precise and definite in its terms. It should specify clearly and distinctly the nature and extent of the relief granted, and what each party effected by it, is ordered to do or to forbear from doing. Every declaration of right made by it must be concise, yet accurate and every injunction, simple and plain.
