Section 5 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
5. Procedure of Revenue Courts.
- Section 69(1) of the H.P. Tenancy and Land Reforms Act, 1972 empower the State Government to frame rules for regulating the procedure of Revenue Courts in respect of matter under this Act. But no such rules have been framed and the provisions of the code of Civil Procedure 1908 and Rules and Orders of the High Court so far these are applicable shall apply to all proceeding; in Revenue Courts. The Procedure contained in Chapters 1A to 1-I-H, 1J to 1L, 9, 10A, 10B, 11B and 14E of Volume I, Chapter 7 of Volume IV of the High Court Rules and Orders should be followed with special care. Some of these instructions with necessary modifications making them applicable to Revenue Courts are reproduced below.Section BReception of Plaints and Applications(See Chapter 1B, Vol. 1, High Court Rules & Orders, 1930)
