Section 97 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
97. Tenure to be accurately described.
- The attention of the Revenue Officers is invited to the necessity of describing accurately the tenures dealt with in their administrative and judicial proceedings. It is very common for an undivided share in a holding to be described as if it were a stated area of land held separately. Care should be taken to eliminate misdescriptions of this nature from revenue proceedings. If a person holds an undivided share in land his interest should always be so described and the use of words which imply that he holds separately a definite area should be carefully avoided, Plaints, applications and reports which contain errors of this nature should be returned for correction.
