28. Notice to Assistant Commissioner in Certain Cases.
- If in any proceeding before a Civil Court or a revenue Court or officer, any, document purporting to create, a public trust is produced or the decision of any question before such Court or officer is likely to affect any entry in the register, such Court or officer shall give notice of such proceeding to the Assistant Commissioner having jurisdiction and shall, if the Assistant Commissioner applies in that behalf, make him a party thereto.
