In order to expedite the compilation of provincial returns advance copies of all the annual statement shall be sent direct to the High Court simultaneously with the dispatch of the annual report and statements to the Sessions Judge. When a Sessions Judge finds it necessary to address a District Magistrate with regard to the correctness of the figures in these statements a copy of the letter shall be sent to the High Court, and the District Magistrate shall send to the High Court a copy of his reply.B.-Sessions Court Returns
