329. Form and accompaniment of application for revision of Taxing Officer's decision.
- An application for revision of the decision of the Taxing Officer under section 5(2) of the Bombay Court Fees Act, XXXVI of 1959, shall be addressed to the Honourable the Chief Justice and shall be accompanied by a typed copy of the decision sought to be revised. An extra set of the application and the decision shall be supplied for service on the Government pleader or the opposite party as the case may be.
