Section 23(1) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(1)Whenever a notice under Section 80 of the C.P.C. is received by the concerned officer, he should forward all relevant papers with a statement of facts alongwith the opinion of the local Government Pleader to the Advocate-General. The Advocate-General will indicate the line of defence both on question of fact and law and return the same to the officer. Thereafter the reply will be drafted and issued by the Government Pleader in accordance with the indications given by the Advocate-General.
