Section 183 in Rules Under the Land and Revenue Regulation
183. Executives procedure.
- In proceedings other than those mentioned in rule 181 witnesses shall not be examined on oath and a memorandum only of their evidence shall be written and recorded. Such memorandum shall be written and signed by the Revenue Officer who examines the witnesses, and may be written in the language of the Court or in English, if the Revenue Officer is sufficiently acquainted with English.Note. In virtue of section 141, clause (2), witnesses may be punished for giving false evidence even though they have not been examined on oath.
