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State of Himachal Pradesh - Section
Section 103 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
103.
All Revenue Courts are required to enter on a separate sheet or sheets in the annexed form, a short abstract of every order passed in the course of the proceedings in a case. The entries are to be made consecutively according to the dates of the orders, and the sheet is to be the first paper entered in the index of papers. The entries so made are to be in addition to the usual record of the orders in their proper places in the file, and are intended to facilitate the tracing by appellate Courts of the course of procedure in a case.Form Of Chronological Abstract Of Orders| In the courtofcase No. | Atof | |
| Against | ||
| Date of order | Abstract oforder |