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State of Uttar Pradesh - Section

Section 49 in The General Rules (Civil), 1957

49. Settlement Records.

- When a court requires the production of any Settlement Record in which the Settlement Officer acted in a judicial capacity, it shall be summoned in the manner provided by Order XIII, Rule 10. In other cases the procedure prescribed in Order XVI, Rule 6, shall be followed. The summons to produce such documents shall be issued to the Collector/Deputy Commissioner, who may send the document by messenger or registered post.