Section 33 in The Pepsu Tenancy and Agricultural Lands Rules, 1958
33. Procedure
- In all proceedings, under the Act, the Collector or any other Officer shall observe the same procedure as is prescribed for Revenue Officers by the provisions of the Punjab Tenancy Act, 1887 :Provided that, where a Collector or the other Officer is satisfied that no issue of major importance is involved in the proceedings, it shall not be necessary for him to take down the evidence of all the witnesses in writing at length and it would be sufficient if the Collector or such other Officer, as the examination of each witness proceeds, prepares a memorandum of the substance of what he deposes and such memorandum shall form part of the record and in other cases, the evidence of all witnesses shall be recorded in full in the form of a narrative and shall be read out to the witnesses and, after being corrected, if necessary, shall be signed by the Collector or such other Officer, as the case may be.
