Section 63 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
63. Patwaris to be summoned through the Tehsildar, courts to furnish Patwaris with certificates showing attendance.
- When a Revenue Court requires the attendance of a Patwari at a time other than that above referred to, such court should forward the summons to the Tehsildar as principle revenue authority of the tehsil to which the Patwari belongs. The Tehsildar should serve the summons with as little delay as possible. A certificate should be furnished by the Court to every Patwari, who attends in obedience to a summons, showing the date of his appearance before the Court and date on which he was relieved.
