Section 52 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
52. Certified extracts from settlement records bearing on the case should be placed on record.
- It frequently happens that, although the wajib-ul-arz or Riwaj-i-am or other revenue record, is referred to by the parties and by the Court itself, as affording most important evidence, there is no certified extract or copy with the record of the entries relied on. Not only has there been no formal proof of such copy, but often, when there is any copy at all, it is incomplete, or so carelessly written as to be unintelligible. It becomes necessary to call for originals, thus causing damage to the records themselves, and delay and inconvenience to the parties to the suit. It is the duty of Appellate Courts to see that the Courts subordinate to them have proper extracts or copies of relevant entries in Settlement records made verified and placed in the record.
