Section 29 in Punjab Petition Writers (Revenue) Rules, 1982
29. Order to re-write a petition.
- Any Revenue Court or Revenue Officer may order a licensed petition-writer to re-write any petition which contravenes rule 16 or is illegible, obscure, or prolix or contain any irrelevant matter, or misquotation or is, from any other cause in the opinion of such Court or Officer informal or otherwise, objectionable.
