221. The annual revision of the list prescribed by Section 324 (6) of the Code is compulsory by law. No precise time is fixed by the High Court for the revision, as it can only be made conveniently when the Sessions Judge is at the headquarters of the district of which the list is to be revised. In order, however, that it may appear to the High Court that the duty is duly performed a note shall be appended to the quarterly sessions statements showing in respect of each district in the session division the date on which the last revision was made and the date fixed under Section 323 for hearing objections to the next revision.
