61. Procedure when the District Officer considers objection should be taken to the decree.
- If the District Officer considers that under Order XLI, Rule 22, Civil Procedure Code, may objection should be taken to the decree he shall cause the Government pleader to prepare the necessary memorandum and shall forward it with a copy of the judgement in sufficient time to the Legal Remembrancer. If the opinion of the Legal Remembrancer be not received in time to allow of filing the memorandum before the expiry of the period prescribed by the above section the District Officer shall file the memorandum without awaiting it and report to the Legal Remembrancer the fact of his having done so.
