348. Return of acquisition and parting of landed property by Judicial Officer.
- Every District Judge shall submit to the High Court on or before 20th of January of each year a return (Ret. 31) of all landed properly acquired by himself or any subordinate Judicial Officer, whether in his own or not or parted with by him during the preceding calendar year together with this statement shall be submitted (1) a statement (Ret. 31-A) of the landed property held, whether in his own name or not, by him or any subordinate Judicial Officer, who has been appointed to his District during the preceding calendar year and (2) a list showing in the case of the above mentioned Officers:-(a)the names of immediate blood relations;(b)the names of immediate connection, with place of residence of each.
