Section 64 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
64. During Settlement Patwaris to be examined by Commission.
- When a Settlement is in progress, it is especially undesirable that Patwaris should be summoned to attend in the Revenue Courts when they are required to give evidence which cannot be contained in the manner indicated in paragraph I, this should usually be obtained by the issue of a Commission under Order XXVI, rule 4(1)(c) of the Code of Civil Procedure. Such Commissions ordinarily be addressed to the Settlement tehsildar of the tehsil, but any wish expressed on this point by the settlement Officer should be responded to, and the period to be ordinarily allowed for the execution of a commission should be arranged in consultation with him.The Revenue Court issuing the commission on should always note thereon the date to which the case has been adjourned, and the officer to whom the commission is sent should then be careful either to return the commission by that date, or to inform the Court, therefore such date, of the circumstances which will prevent the return of the commission within the time fixed on what further time will be required.Section KCommissions and Letter of Request(See Chapter 10, Volume I ibid)
