Section 59 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
59. Inconveniences resulting from.
- Where Revenue Courts neglected to make the parties supply proper, copies or extracts of relevant entries inconvenience is caused (1) to the Revenue authorities in being required to produce original records unnecessarily; and (2) to appellate court from the fact that all evidence necessary for a proper decision on the case is not actually on the record and that references are made to revenue records which must be called for before the appeal can be decided. The revenue records themselves moreover often sustain injury in being sent from Court to Court, while the work of the Revenue Department may be delayed by their records being retained for long periods by Revenue Courts. At the same time the Revenue authorities of districts should clearly understand that one of the chief objects of the more important standing records of rights is to supply reliable evidence for the decision of land suits by Revenue Courts that the requirements of such courts must be complied with and that such records must be freely available to courts engaged in investigating and deciding questions affecting land or interests in land.
