12. [ Language of Revenue Courts and Offices. [FAs amended by Financial Commissioner's notification No. 145, dated 13th November, 1909, and substituted for rules 12 and 13 by Financial Commissioner's notification No. A.R.I. (IV)-61/3667, dated 30th October, 1961, and rule 12 so substituted has further been substituted by Punjab Government Notification No. G.S.R. 193/PA 16/87/5106/62, dated the 28th September, 1962.]
- The language of revenue offices and courts before district level shall be:-](a)Hindi in Devnagri Script in Hindi Region and Punjabi in Gurmukhi script in the Punjabi Region; and(b)English and Urdu in Chandigarh Capital.Provided that the order, on judgment against which an appeal or revision lies under the law for the time being in force, may be written by the Presiding officer in English.Explanation. - The expression 'Hindi Region' and 'Punjabi Region' shall have the meanings assigned to them in the Punjabi Regional Committees Order, 1957.][Processes and Notices issued under the Tenancy Act] [Financial Commissioner's notification No. 145, dated 13th November, 1909.]
